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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(4)(ii) in Rajasthan Stamp Act 1998

(ii)Every such authorization shall be subject to such conditions, if any, as the Inspector General of Stamps may, by any general or special order, specify in this behalf.