Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of Madhya Pradesh - Subsection Section 44(6) in The M.P. Madhyastham Adhikaran Regulations, 1985 (6)The figure heads or pieces of stamps or labels removed by punching shall be destroyed by burning or in some other effective means.
