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] [Entire Act] State of Rajasthan - Section Section 71 in Rajasthan Stamp Rules, 1955 71. Assessment of Penalty. - When an instrument impounded under rule 70 is received by the Collector for action under section 40 of the Act, shall take into consideration as a result of the prosecution launched under-rule 68.
