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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Stamp Act 1998

(1)Notwithstanding anything contained in Section 10,-
(i)any instrument chargeable with the stamp duty may be executed on an unstamped paper; and
(ii)the stamp duty chargeable on such instrument may be paid or collected in such manner as the State Government may prescribe by rules.