Section 2(d) in Rajasthan Stamps Disposal Rules, 1962
(d)"Stamp" means as the case may be-(i)a stamp intended to be used under the Indian Stamp Act 1899 as adapted to Rajasthan by the Rajasthan Stamp Law (Adaptation) Act, 1952 and includes both adhesive stamps and impressed stamps, as the case may be;(ii)a stamp intended to be used under the Court fees Act, 1870 as adapted to Rajasthan by the Court Fee Act (Adaptation) Ordinance 1950, and includes both adhesive stamps and impressed stamps.
