Legal Document View

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
[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(3)(c) in The M.P. Stamp Rules 1942

(c)The cancellation shall be done in all cases irrespective of the value of the stamps as follows :-
(i)A rubber stamp "cancelled" shall be affixed twice on the stamp itself in such a way that at least half of the word ‘cancelled" falls outside the boundaries of the Stamp labels one on either side as shown below :