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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Rajasthan - Subsection

Section 73(1)(a) in Rajasthan Stamp Act 1998

(a)drawing, making, issuing, endorsing or transferring, or signing otherwise than as a witness, or presenting for acceptance or payment, or accepting paying or receiving payment of, or in any manner negotiating, any bill of exchange payable otherwise than on demand or promissory note without the same being duly stamped; or