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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(3) in Rajasthan Stamp Rules, 1955

(3)The collector may subject to the provisions contained in rule 48, grant a license for vend of stamps to any of the following persons namely-
(i)Sub-post masters or branch post masters;
(ii)Lambardars of villages;
(iii)Village school masters;
(iv)any other person or class of persons deemed by the Collector to be fit and proper for the sale of stamps.