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] [Section 901] [Entire Act] State of Rajasthan - Subsection Section 901(5) in Rules of the High Court of Judicature for Rajasthan, 1952 (5)Where any postage stamps cannot be returned to the sender, they may be used as service stamps after being entered in the stock of service postage stamps.
