Section 439(3)(ii) in Rules Under the Court-Fees Act, 1870

[Cites 0, Cited by 0] [Section 439(3)] [Section 439] [Entire Act]

State of Madhya Pradesh - Subsection

Section 439(3)(ii) in Rules Under the Court-Fees Act, 1870

(ii)For the purposes of this rule the renewal of a damaged or spoiled stamp means the supply in lieu thereof of a fresh stamp or stamps of a similar kind and equal value or if required and the Collector thinks fit, stamp of any other description of the same amount in value.

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State of Madhya Pradesh - Subsection

Section 439(3)(ii) in Rules Under the Court-Fees Act, 1870