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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Rajasthan - Subsection

Section 3A(4) in Rajasthan Stamp Act 1998

(4)[ Save as provided in sub-section (3), the State Government may make rules for collection of surcharge leviable under this section and for regulating the duties and remuneration of the person through whom surcharge is collected.] [Added by Rajasthan Finance Act, 2017, dated 31.3.2017.]