Legal Document View

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
[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(3)(c) in The M.P. Stamp Rules 1942

(c)The licence can be renewed for 3 years at a time if the applicant deposits renewal fee of [Rs. 300] [Substituted by Notification No. 8-B-6-24-CT/V-82, dated 8-4-1991.] by a challan.