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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2)(iv) in Rajasthan Stamp Rules, 1955

(iv)all the officers incharge of post offices at which letters are received for dispatch (for the sale of adhesive revenue stamps of [five np., ten np., fifteen np. and twenty-five np.] [Substituted by Notification dated 1-10-1958 (13-11-1958).] denomination;