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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Rajasthan - Subsection

Section 72(2) in Rajasthan Stamp Act 1998

(2)Where any amount of penalty is recoverable from a person as a result of any order passed under this Act, he shall be liable to pay interest at the rate of twelve percent compounded per annum on the amount of such penalty from the date of such order until the date of payment of such amount.]