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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(2)(d) in Rajasthan Stamp Act 1998

(d)any certificate to be endorsed with reference to the instrument by the Collector under clause (a) of sub-section (1) of section 44 or under sub-section (1) of section 46 shall be endorsed on the authenticated copy, ordinarily within 30 days of receipt of the instrument by the Collector and when that copy is received back by the person impounding the instrument that person shall copy the certificate on the original instrument and also authenticate such copy of the certificate.