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State of Madhya Pradesh - Section

Section 47 in The M.P. Stamp Rules 1942

47. Stamps to be delivered on demand by the Collector or on revocation of licence, etc.

- Every licensed vendor shall at any time on the demand of the Collector or on evocation or on relinquishment of his licence deliver up all stamps, or any class of stamps, remaining in his possession, together, with the registers, copies of the Act and rules which he was supplied with free of cost.