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 15 in Rajasthan Stamp Act 1998 15. Instrument written contrary to Section 13 or 14 deemed unstamped. - Every instrument written in contravention of section 13 or section 14 shall be deemed to be not duly stamped.Analogous Law. - Section 15 of the repealed Act.
