Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 12 in The M.P. Registration Rules, 1939 12. Place of presentation of a document. - If the stamp appears correct, or when the proper stamp duty has been made good, the Registering Officer shall next see whether, under Sections 28, 29 and 30 (1) of the Act, the document can be registered in his office.
