Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56A] [Entire Act]

State of Rajasthan - Subsection

Section 56A(2) in Rajasthan Stamp Act 1998

(2)If the defaulter fails to deposit the amount specified in sub-Section (1) within the time specified in that sub-section, the order of reduction or waiver passed under subSection (1) shall stand withdrawn on the expiry of aforesaid period of thirty days.]