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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(1)(a) in Rajasthan Stamp Act 1998

(a)is given upon the occasion of the deposit of any marketable security by way of security for money advanced or to be advanced by way of loan, or for an existing or future debt, or