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] [Entire Act] State of Rajasthan - Section Section 53 in Rajasthan Stamp Rules, 1955 53. Evidence to be taken. - Necessary evidence should generally be taken before refund orders are passed, and reliance should not be placed solely on the stamp officers report or the unsupported allegations of the claimants for refund.
