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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(xxiii) in Rajasthan Stamp Act 1998

(xxiii)[ "market value" in relation to any property, which is the subject matter of an instrument, means the price which such property would have fetched or would fetch if sold in open market on the date of execution of such instrument as determined by in such manner and by such authority as may be prescribed by rules made under this Act or the consideration stated in the instrument, whichever is higher;] [Substituted by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.]