(4)On each copy of the certificate the amount of stamp duty paid on the original certificate shall be noted.N.B. Copies prepared in compliance with Section 89(2) of Registration Act, 1908 are, by Article 24(a) of Schedule 1 of Stamp Act No. 11 of 1899 as adapted by the [Rajasthan Stamp Law (Adaptation) Act, 1952 (Act No. VII of 1952)] [Now see provisions of the Rajasthan Stamp Act, 1998 (Rajasthan Act No. 14 of 1999) came into force w.e.f. 27.5.2004.] are exempt from Stamp duty.
