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[Cites 0, Cited by 0] [Section 555] [Entire Act]

State of Madhya Pradesh - Subsection

Section 555(1) in Criminal Courts - Rules and Orders

(1)With a view to facilitate the examination, under Section 6 of the Court-fees Act, of stamp fees paid on any document, any adhesive label or labels used in addition to an impressed stamp in order to make up the required value, should be affixed to the right hand upper corner of the first page of the document, immediately below the engraved portion of the stamp paper.