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] [Entire Act] State of Madhya Pradesh - Section Section 501 in Criminal Courts - Rules and Orders 501. The duties of the record-keeper with regard to the cancellation of Court-fee stamps are laid down in Rule 556 of Chapter 22, Part III. B.-Registers
