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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2) in Rajasthan Stamp Rules, 1955

(2)Except in the case of Revenue stamp of [five np., ten np., fifteen np and twenty-five np.] [Substituted by Notification dated 1-10-1958 (13-11-1958).] denominations, no person shall purchase any stamp from, or exchange any stamp with, any person whom he has reason to believe to be not authorised under these rules to sell stamps.