Section 2(4) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
(4)[ "Stamp" means a stamp issued by the State Government under sub-section (1) of Section 4 of the Act for purposes of revenue and denoting that the proper entrainment duty has been paid, and includes a refugee relief stamp] [Substituted by Notification No. 3245-4930-V-SR-71, dated 19-11-1971.];
