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[Cites 0, Cited by 0] [Section 432] [Entire Act]

State of Madhya Pradesh - Subsection

Section 432(4) in M.P. Civil Court Rules, 1961

(4)Whenever a treasury officer or sub-treasury officer finds that the stock of stamps of a particular value is surplus, he may issue such stamps in preference to stamps of a higher value in order to adjust the surplus stock. Stamps issued under this rule shall be used as laid down in Rule (3). In every such case the treasury officer, sub-treasury officer or vendor, as the case may be, shall give a certificate stating the value and number of the stamps required but not issued in order to adjust the surplus stock.