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[Cites 0, Cited by 0] [Section 66C] [Entire Act]

State of Rajasthan - Subsection

Section 66C(1) in Rajasthan Stamp Rules, 1955

(1)If it appears to any Registering officer or any other person that an instrument relating to a transaction compulsorily registerable under section 17 of the Registration Act has not been presented for registration with a view to avoiding payment of stamp duty or for any other reason, he shall immediately inform the Collector concerned for taking necessary action under the Stamp Law.