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State of Madhya Pradesh - Section

Section 44 in The M.P. Stamp Rules 1942

44. Overcharge and delay prohibited.

- No vendor shall demand or accept for any stamp more than the actual value denoted thereon, and every vendor shall without delay deliver any stamp which he has in his possession for sale on demand by any person tendering the value in any currency which would be accepted on behalf of Government by the Collector.