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[Cites 0, Cited by 8] [Entire Act]

State of Rajasthan - Section

Section 41 in Rajasthan Stamp Act 1998

41. Admission of improperly stamped instruments.

- The State Government may make rules providing that, where an instrument bears a stamp of sufficient amount but or improper description, it may on payment of the duty with which the same is chargeable, be certified to be duly stamped, and any instrument so certified shall then be deemed to have been duly stamped as from the date of its execution.Analogous Law. - Section 37 of the repealed Act.