Section 436(4)(b) in Rules Under the Court-Fees Act, 1870

[Cites 0, Cited by 0] [Section 436(4)] [Section 436] [Entire Act]

(b)cancel each label by a rectangular metal date- stamp bearing the following inscriptions-

(i)name of the Court or office;

(ii)name of the place;

(iii)date, month and year; and

(iv)the word "Cancelled".

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