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[Cites 0, Cited by 0] [Section 56A] [Entire Act]

State of Rajasthan - Subsection

Section 56A(1) in Rajasthan Stamp Act 1998

(1)Notwithstanding anything contained in this Act, Inspector General of Stamps may on an application made in this behalf by a defaulter, reduce or waive the amount of interest or penalty or both upto a maximum limit of rupees twenty five thousand if the defaulter agrees to deposit the remaining amount of duties, penalties, interest and any other sums required to be paid by him under this Act within thirty days from such order.