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State of Rajasthan - Section

Section 10 in Rajasthan Stamp Rules, 1955

10. The proper officer.

- [Every Treasury Officer] [Substituted by Notification dated 12-8-1960 (1-9-1960).] [and Managers or Agents of the nationalised Banks] [Inserted by Notification dated 31-7-1987 (10-9-1987).] [and the Branch Managers of Grameen Bank, Cooperative Banks] [Inserted by Notification dated 26-6-1989 (31-8-1989).] [Scheduled Bank and Housing development Finance Corporation (HDFC) situated in Rajasthan] [Substituted by Notification dated 28-9-2001.] [are] [Inserted by Notification dated 26-6-1989 (31-8-1989).] empowered to affix and impress or perforate labels and shall be deemed to be "the proper officer" for the purposes of the Act and of these Rules.