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State of Rajasthan - Section

Section 25 in Rajasthan Stamp Rules, 1955

25. Form of license.

- This license to be granted under sub-rule (3) of rule 21 shall be in form A. In the case of person specified in clause (ii) and (iv) of sub-rule (3) of rule 21, it shall be granted to the person by name. In other cases the designation of the official only shall be entered therein.