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[Cites 0, Cited by 0] [Section 71(4)] [Section 71] [Entire Act]

State of Rajasthan - Subsection

Section 71(4)(b) in Rajasthan Stamp Act 1998

(b)except for the purposes of such prosecution, no declaration made under this section shall affect the validity of any order admitting any instrument in evidence, or of any certificate granted under section 46.