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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Rajasthan - Subsection

Section 55(2) in Rajasthan Stamp Act 1998

(2)On receipt of information under sub-section (1) or suo motu, the Collector shall issue a notice to the party/parties referred to in the information received, with a view to ensuring that the instrument is presented alongwith full facts and circumstances as required under section 30 of the Act to determine the liability for payment of stamp duty.