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State of Rajasthan - Section

Section 60 in Rajasthan Stamp Rules, 2004

60. Statement by Collector regarding Prosecutions stayed and cases compounded.

- The power of staying prosecutions and compounding offences under section 83 (2) of the Act is delegated to Collectors who shall submit to the Chief Controlling Revenue Authority, annually, a statement of the cases in which the power has been exercised.