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[Cites 0, Cited by 1] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(2) in Rajasthan Stamp Act 1998

(2)In case the person liable to pay the duty offers to pay the amount of duty chargeable on such instrument, the registering officer shall, on payment of such duty, certify it on the instrument by endorsement and shall not make the reference.Analogous Law. - Section 47-D of the repealed Act.