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State of Rajasthan - Section

Section 84 in Rajasthan Stamp Act 1998

84. Place of trial.

- Every such offence committed in respect of any instrument may be tried in any district in which such instrument is found as well as in any district in which such offence might be tried under the Code of Criminal Procedure for the time being in force.Analogous Law. - Section 72 of the repealed Act.