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State of Rajasthan - Section

Section 62 in Rajasthan Stamp Rules, 2004

62. [ Rewards. [Substituted by Notification No. S.O. 184, dated 26.3.2012 (w.e.f. 11.6.2004).]

- On the recovery of evaded stamp duty and penalty or on conviction of any offender under the Act, the Collector may grant to any person who appears to him to have contributed thereto a reward in accordance with the scheme made by the State Government by notification in Official Gazette for grant of such reward.]