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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Rajasthan - Subsection

Section 87(1) in Rajasthan Stamp Act 1998

(1)The State Government may make rules by a notification in the Official Gazette, to carry out generally the purposes of this Act, and may be such rules, prescribe the fines, which shall in no case exceed five thousand rupees, to be incurred on breach thereof.