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State of Rajasthan - Section

Section 68 in Rajasthan Stamp Rules, 2004

68. Prosecution in case of non-production.

- If the original instrument is not produced in compliance with the notice under rule 64, 65, 66, 67 as the case may be and the Collector concludes that such non production is with a view to avoiding payment of stamp duty, the Collector shall launch a prosecution against the person concerned under section 73 or 75 of the Act, as the case may be, unless the case is compounded on payment of suitable composition fee.