Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Rajasthan - Subsection Section 9(2) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958 (2)Valuable securities or stamps of any description will not be accepted in payment of Revenue, and currency notes sent through the post will be refused.
