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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(2)(a) in Rajasthan Stamp Act 1998

(a)no instrument which has been admitted in evidence upon payment of duty and a penalty under section 39, shall be so delivered before the expiration of one month from the date of such impounding of if the collector has certified that its further detention is necessary and has not canceled such certificate;