(2)A sale certificate issued under Order XXI, Rule 94 in respect of any sale shall be drawn up upon a stamp paper of the value required by Article 18 of the 1st Schedule of the Stamp Act No. 11 of 1899 as adapted to Rajasthan under the [Rajasthan Stamp Law (Adaptation) Act, 1952 (Act No. VII of 1952)] [Now see provisions of the Rajasthan Stamp Act, 1998 (Rajasthan Act No. 14 of 1999) came into force w.e.f. 27.5.2004.].
