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State of Rajasthan - Act

The Rajasthan Superimposed Stamps Validating Act, 1962

RAJASTHAN
India

The Rajasthan Superimposed Stamps Validating Act, 1962

Act 15 of 1962

  • Published on 1 January 1962
  • Commenced on 1 January 1962
  • [This is the version of this document from 1 January 1962.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Superimposed Stamps Validating Act, 1962(Act No. 15 of 1962)[Received the assent of the Governor on the 29th. day of May, 1962]An Act to validate the use of certain superimposed in the State of Rajasthan.Be it enacted by the Rajasthan State Legislature in the Thirteenth Year of the Republic of India as follows:-

1. Short title.

- This Act may be called the Rajasthan Superimposed Stamps Validating Act, 1962.

2. Validating of certain stamps and instruments.

(1)Notwithstanding anything contained in Rules 3 and 4 of the Rajasthan Stamp Rules, 1955, all adhesive stamps with the letters "R. S." superimposed thereon used on any receipt, pronote or any other instrument during the period commencing on the 15th day of February, 1955 and ending on the day of commencement of this Act, shall be deemed to have been validly used, and all receipt, pronotes or other instruments bearing adhesive stamps with letters "R.S." superimposed thereon shall be deemed to have been duly stamped.
(2)If before the commencement of this Act, any suit shall have been dismissed by any court on the ground that the receipt, pronote or any other instrument was not validly stamped as required by Rules 3 and 4 of the Rajasthan Stamp Rules, 1955, such dismissal shall be set aside on a petition for review presented within a period of ninety days from the commencement of this Act to the Presiding officer of the Court by which the order of such dismissal was passed.