Section 2(8) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
(8)[ "refugee relief stamp" means stamp issued by the State Government under sub-section (1-A) of Section 4 of the Act bearing the words "refugee relief" and denoting that the proper additional duty payable under sub-section (1-A) of Section 3 of the Act has been paid;] [Inserted by Notification No. 3245-4930-V-SR-71, dated 19-11-1971.]
