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 37] [Entire Act] State of Rajasthan - Subsection Section 37(3) in Rajasthan Stamp Act 1998 (3)For the purposes of this section in cases of doubt,-(a)the State Government may determine what offices shall be deemed to be public offices; and(b)the State Government may determine who shall be deemed to be persons incharge of public offices.
