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[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(4)(a) in The M.P. Madhyastham Adhikaran Regulations, 1985

(a)The Record-Keeper shall also ascertain whether the papers in the records bear the court-fee stamps as shown in the table of contents and whether the stamps have been properly punched.