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State of Rajasthan - Section

Section 38 in Rajasthan Stamp Rules, 2004

38. Over charge or delay prohibited.

- No vendor shall demand or accept for any stamp more than the actual value denoted thereon, and every vendor shall without delay deliver any stamp which he has in his possession for sale on demand by any person tendering the value in any currency which would be accepted on behalf of the Government by the Collector.