Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 6 in Rajasthan Stamp Rules, 2004 6. Promissory note and bills of exchange. - A promissory note or bill of exchange shall except as provided by section 11 or by rules 14 and 18 be written on paper on which a stamp of the proper value, without the word "hundi" has been engraved or embossed.
