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State of Rajasthan - Section

Section 312 in The General Rules (Civil), 1986

312. Aggregate value and number of stamps to be noted.

- The official entrusted with the work of cancellation and first punching of court-fee labels and impressed stamps shall legibly record on the documents, below the stamps, the aggregate value and number of the stamps used to denote each separate fee.When two or more impressed stamps are used, the official concerned shall record the aggregate value and number of stamps on the first sheet and on the other sheets he shall make a note that it forms parts of that particular documents.