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[Cites 0, Cited by 7] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(4) in Rajasthan Stamp Act 1998

(4)Where it appears to a person having by law or consent of parties authority to receive evidence or a person incharge of a public office, during the course of inspection or otherwise, except an officer of a police, that an instrument is undervalued such person shall forthwith make a reference to the Collector in that matter.