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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(2)(b) in Rajasthan Stamp Rules, 2004

(b)if he is of opinion that such instrument is chargeable with duty and is not duly stamped; he shall impound it and register a case under section 37(5) or 51(5) of 53(5) as the case may be and proceed accordingly.