Section 436(5)(a) in M.P. Civil Court Rules, 1961

[Cites 0, Cited by 0] [Section 436(5)] [Section 436] [Entire Act]

State of Madhya Pradesh - Subsection

Section 436(5)(a) in M.P. Civil Court Rules, 1961

(a)examine every document which comes into his custody in order to ascertain firstly whether all stamps and labels have been cancelled as required by the above rules, and secondly, whether the value of label or labels, if any, which it bears, corresponds with their values as noted in the receiving court or office, and

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State of Madhya Pradesh - Subsection

Section 436(5)(a) in M.P. Civil Court Rules, 1961