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State of Rajasthan - Section

Section 23 in Rajasthan Stamp Act 1998

23. Stock and marketable security how to be valued.

- Where an instrument is chargeable with ad valorem duty in respect of any stock or of any marketable or other security, such duty shall be calculated on the value of such stock or security according to the average price or the value thereof on the day of the date of the instrument.Analogous Law. - Section 21 of the repealed Act.