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[Cites 0, Cited by 0] [Section 432] [Entire Act]

State of Madhya Pradesh - Subsection

Section 432(6) in M.P. Civil Court Rules, 1961

(6)When a Judge holds that a document is insufficiently stamped and, under the provisions of Section 149 of the Code of Civil Procedure, 1908, allows the deficiency to be paid, such additional impressed stamps or adhesive stamps or both as are necessary under the above rules to represent the amount of the deficiency shall be filed. On each impressed stamp so filed a reference to the insufficiently stamped document shall be endorsed.