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[Cites 0, Cited by 3] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(d) in Rajasthan Stamp Act 1998

(d)nothing herein contained shall prevent the admission of any instrument in any court when such instrument has been executed by or on behalf of the Government or where it bears the certificate of the collector as provided by section 36 or any other provision of this Act;