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[Cites 0, Cited by 0] [Section 554] [Entire Act]

State of Madhya Pradesh - Subsection

Section 554(1) in Criminal Courts - Rules and Orders

(1)A fees shall be denoted by a single stamp if a stamp of that value is printed; or if such a single stamp is not printed, by a stamp of the next lower value printed and one or more additional stamps, the selection of the latter conforming to the principle that a stamp of the next lower value printed shall be used in preference to stamps of smaller value.