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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 556 in Criminal Courts - Rules and Orders 556. The following instructions on the cancellation of court-fee stamps are adapted from the Central Provinces and Berar Stamp Manual:-A.-Documents furnished by a public officer
