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State of Rajasthan - Section

Section 17 in Rajasthan Stamp Rules, 2004

17. Enrollment of Advocates or Vakil.

- When adhesive stamps are used to indicate the duty chargeable on entry as an Advocate or Vakil on the roll of the High Court, such stamps shall be affixed under the Superintendent of Stamps or other officer appointed in this behalf by the Government and account to him for it. Such Gazetted Officer shall, after affixing the stamp, write on the face of it his usual signature with the date thereof.