(3)[ Where stamp duty in excess of that which is legally chargeable has been charged or paid on the instrument at the time of the registration of such instrument the State Government or any officer authorized by the State Government by notification may, upon application in writing made within six months from the date of registration, refund the excess.] [Added by Rajasthan Finance Act, 2017, dated 31.3.2017]Analogous Law. - Section 45 of the repealed Act.
