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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(6) in Rajasthan Stamp Act 1998

(6)An impression made under sub-section (3), (4) and (5), on any instrument, shall have the same effect as if duty of an amount equal to the amount equal to the amount indicated in the impression has been paid, in respect of such instrument by means of stamps, under sub-section (1).Analogous Law. - Section 10 of the repealed Act.