60. Allowance in case of printed forms no longer required by corporations.
- [The Collector] [Substituted 'The Chief controlling Revenue Authority or the Collector if empowered by the Chief Controlling Revenue Authority in this behalf' by Rajasthan Act No. 20 of 2019, dated 20.8.2019.] may, without limit of time make allowance for stamped papers used for printed form of instruments by any banker or by an incorporated company or other body corporate, if for any sufficient reason such forms have ceased to be required by the said banker, company or body corporate:Provided that such authority is satisfied that the duty in respect of such stamped papers has been duly paid.Analogous Law. - Section 51 of the repealed Act.
