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] [Section 8(2)] [Section 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(2)(e) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936 (e)for the renewal of damaged or sailed stamps and for the procedure to be followed on applications for refund in respect thereof;