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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(4)(i) in Rajasthan Stamp Act 1998

(i)Where the Inspector General of Stamps or the Superintendent of Stamps when authorized by the Inspector General of Stamps in this behalf, is satisfied that having regard to the extent of instruments executed and the duty chargeable thereon, it is necessary in public interest to authorise any person, body or organization to such use to franking machine or any other machine, he may, by order in writing authorize such person, body or organization; and