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State of Madhya Pradesh - Section

Section 31 in The M.P. Stamp Rules 1942

31. [ Extent of supply without pre-payment. [Substituted by Notification No. B-6-24-V-CT-82, dated 9-11-1990.]

- Sub-Registrar of the Registration Department or other Government servants appointed by the Collector as ex-officio vendors under Rule 25 (a) (2) may be granted by the Collector an advance of stamps not exceeding Rs. 10,000/- in aggregate in value, without pre-payment.Note. - The cost of remitting cash to the treasury for the purchase of stamps and postage and insurance of stamps parcels issued to licensed vendors in return for cash, is borne by the stamp department.]