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] [Section 30] [Entire Act] State of Madhya Pradesh - Subsection Section 30(1) in The M.P. Stamp Rules 1942 (1)Licensed vendors shall obtain stamps on cash payment (less discount hereinafter prescribed) from ex-officio vendors of any local and branch depots situated in the district for which his licence is granted.]
