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State of Rajasthan - Section

Section 318 in The Rajasthan Revenue Courts Manual, 1956

318.

- Too strict a compliance with the provisions of Section 30 of the Court Fees Act cannot be enjoyed. In all cases it should be carefully seen that the figure heads of the court-fee stamps are punched out. that the pieces are destroyed, and the stamps registered before the documents to which the stamps are attached are filed or acted upon.