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 64] [Entire Act] State of Rajasthan - Subsection Section 64(2) in Rajasthan Stamp Rules, 2004 (2)The Collector shall thereupon issue a notice to the executant or such other person as may be liable to pay the duty under sections 32,33 and 34 of the Act, requiring him to produce the original instrument before the Collector within 30 days.
