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] [Entire Act] State of Madhya Pradesh - Section Section 12 in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942 12. Torn etc. stamps. - The proprietor of entertainment shall not use a stamp that has been torn, defaced or otherwise marked mutilated.
