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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Stamp Act 1998

(2)The registering officer or any other officer authorized by the State Government shall, on production of such proof of payment of stamp duty under clause (ii) of sub-section (1) as the State Government may prescribe by rules, endorse on the instrument the amount of stamp duty so paid in such manner as the State Government may prescribe by rules.