Section 76(4) in Rajasthan Registration Rules, 1955
(4)[ The amount of additional stamp duty if any. realised under the provisions of the Indian Stamp Act as adapted in Rajasthan shall also be acknowledged through this receipt specifically under the heading, 'Miscellaneous'.] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;]
