Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Rajasthan - Subsection Section 19(2) in Rajasthan Stamp Rules, 2004 (2)Except in the case of Revenue stamp of one rupee denomination, no person shall purchase any stamp from or exchange any stamp with, any person whom he has reason to believe to be not authorised under these rules to sell stamps.
