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[Cites 0, Cited by 0] [Section 439(3)] [Section 439] [Entire Act]

State of Madhya Pradesh - Subsection

Section 439(3)(i) in Rules Under the Court-Fees Act, 1870

(i)If any person possessing damaged or spoiled impressed stamps delivers up the same to the Deputy Commissioner or Collector for cancellation and applies for its renewal within six months after the stamp has become damaged or spoiled, the Deputy Commissioner or Collector may, if satisfied of the sufficiency of the grounds of the application, cancel and renew such stamps.