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State of Rajasthan - Section

Section 74 in Rajasthan Stamp Act 1998

74. Penalty for failure to cancel adhesive stamp.

- Any person required by section 12 to cancel an adhesive stamp and failing to cancel such stamp in the manner prescribed by that section, shall be punished with fine which may extend to one thousand rupees.Analogous Law. - Section 63 of the repealed Act.