Section 2(2) in The Rajasthan Superimposed Stamps Validating Act, 1962
(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.
