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State of Rajasthan - Section

Section 38 in Rajasthan Stamp Act 1998

38. Special provisions as to unstamped receipts.

- Where any receipt chargeable with a duty not exceeding one rupee is tendered to or produced before any officer unstamped in the course of audit of any public account, such officer may in his discretion, instead of impounding the instrument, require a duly stamped receipt to be substituted therefore.Analogous Law. - Section 34 of the repealed Act.