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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(3) in Rajasthan Stamp Act 1998

(3)Such amount may, if the Court thinks fit, be included in any order as to costs in any suit in or proceeding to which persons are parties and in which such instrument has been tendered in evidence and if the Court does not include the amount in such order, no further proceeding for the recovery of the amount shall be maintainable.Analogous Law. - Section 44 of the repealed Act.