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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Rajasthan - Subsection

Section 96(6) in Rajasthan Registration Rules, 1955

(6)If a document requiring stamp under the Court Fees Act, 1870 as adapted to Rajasthan is in the opinion of the registering officer improperly stamped, it shall be returned to the person presenting it and not impounded, in order that it may be properly stamped.