Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(6) in The M.P. Stamp Rules 1942

(6)If a licence is lost, destroyed, defaced, torn or becomes illegible, the stamp vendor shall forthwith apply to the licensing authority for the grant of a duplicate licence. The application shall bear a Court-fee label of Rs. 5/- and be accompanied by a treasury challan of having paid a fee of Rs. 5 in the treasury under head "0030-Stamps and Registration-Miscellaneous.]