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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2)(a) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936

(a)for the supply and use of stamps or stamped tickets, or for the stamping of tickets sent to be stamped; and for securing the defacement of stamps when used;