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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(4)(vi) in The M.P. Stamp Rules 1942

(vi)The Collector of stamp or the Sub-Registrar shall maintain a register in Form FM-1 about periodical loading in case of each machine separately and shall send returns in Form FM-2 weekly to the Deputy Inspector General of registration of his jurisdiction who shall send the consolidated return of his jurisdiction to the Inspector General of Registration every week. Each entry in Form FM-1 shall be authenticated by the Collector of stamps jointly with proper officer or the Sub-Registrar as the case may be.