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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Rajasthan - Subsection

Section 70(3) in Rajasthan Stamp Act 1998

(3)Reference made under sub-section (1) when made by a Court subordinate to a District Court shall be made through the District Court and when made by any subordinate Revenue Court, shall be made through the Court immediately superior.Analogous Law. - Section 60 of the repealed Act.