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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(1) in Rajasthan Stamp Rules, 1955

(1)If the original instrument is produced in compliance with the notice issued under sub-rule (2) of rule 66 and is found to have been executed within one year of the date of such production, it will be treated as having been produced voluntarily for the purpose of section 41 of the Act.