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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(3)(b) in The M.P. Stamp Rules 1942

(b)On expiry of the licence, the licensing authority may renew the licence on payment of renewal fee of [Rs. 100] [Substituted by Notification No. 8-B-6-24-CT/V-82, dated 8-4-1991.], The application for renewal shall be made at least [15 days] [Substituted by Notification No. 8-B-6-24-CT/V-82, dated 8-4-1991.] before the expiry of the licence and shall be accompanied by a treasury challan of having paid the prescribed fee under head "0030-Stamps and Registration-Miscellaneous" and shall bear a court-fee label of Rs. 5 (Rupees five only).