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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1)(a) in Rajasthan Stamp Rules, 2004

(a)A hundi payable otherwise than on demand, but not at more than one year after date or sight, for an amount not exceeding rupees thirty thousand in value, shall be written on paper on which a stamp of the proper value bearing the words "hundi" has been engraved or embossed.