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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Rajasthan - Subsection

Section 78(a) in Rajasthan Stamp Act 1998

(a)receives or takes credit for, any premium or consideration for any contract of insurance and does not, within one month after receiving, or taking credit for, such premium or consideration, made out and execute a duly stamped policy or such insurance; or