Section 42(6) in The M.P. Employees' Insurance Courts Rules, 1963
(6)All fees referred to in this rule and Rule 39 shall be collected by means of Court-fee stamps used in ordinary Courts and no documents which ought to bear stamps under these rules shall be of any validity unless and until it is properly stamped :Provided that where any such document is through mistake or inadvertence received, filed or used in a Court without being properly stamped, the Court may, if it thinks fit, order that such document be stamped as it may direct and on such document being stamped accordingly the same and every proceeding relating thereto shall be as valid as it had been properly stamped in the first instance.
