Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 13 in Rajasthan Stamps Disposal Rules, 1962

13.

The Superintendent of Stamps shall inspect the record and registers required to be kept in local Stamps Depot at regular interval of not exceeding one year.Immediately after the inspection of Stamps cancelled on account of refund of renewal shall be destroyed by the Superintendent of Stamps and a destruction certificate shall be granted in the same manner as in the case of destruction of obsolete stamps.