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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2) in Rajasthan Stamp Rules, 2004

(2)The following persons shall be deemed to be ex-officio vendors:-
(i)the treasure of each District or his salaried assistant or approved agent;
(ii)the sub-treasurer of each Tehsil;
(iii)any salaried vendor appointed by the Government;
(iv)all the officers incharge of post offices; and
(v)any other servants of the Government who may be appointed by the Government in this behalf.