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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Rajasthan - Subsection

Section 73(2) in Rajasthan Stamp Rules, 2004

(2)Any appointment, notification, notice, order or form made or issued under the rules hereby repealed shall be deemed to have been made or issued under the provisions of these rules, in so far as such appointment, notification, notice, order or form is not inconsistent with the provisions of these rules and shall continue in force, unless and until it is superseded by an appointment, notification, notice, order or form made or issued under these rules.Form "A"[See Rule 24)[***] [Deleted '(Court fee lable to Rs. Five to be affixed)' by Notification No. S.O. 184, dated 8.3.2017 (w.e.f. 11.6.2004).]Form of application for grant of renewal or a license to sell stamps under the Rajasthan Stamp Act, 1998.
1. Applicant’s name in full and residential address ........................
2. Date of Birth ........................
3. Place of vend where the applicant desires to vend stamps ........................
  Place............
  Town.............
  Tehsil...........
  District.............
4. Educational Qualifications ........................
5. Extent of amount which the application invest in purchasingstamps from treasury ........................
6. Present occupation, if any ........................
7. Whether applicant wants to work as stamp vendor on parttime basis, or full time basis ........................
8. Name and address of relative, if any practicing as aDocument Writer or stamp vendor (stating relationship) on thedate of giving the application ........................
9. Whether convicted of any criminal Offence or removed fromGovt./Private service (give particulars) ........................
10. Other relevant information, if any ........................
Note : [1. Affix Passport size photograph.] [Substituted 'Affix Court fee label of Rs. Five' by Notification No. S.O. 184, dated 8.3.2017 (w.e.f. 11.6.2004).]