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[Cites 0, Cited by 3] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(1) in Rajasthan Stamp Act 1998

(1)Every person having by law or consent of parties authority to receive evidence, and every person incharge of a public office, except an officer of a police, before whom any instrument, chargeable, in his opinion, with duty, is produced or comes in the performance of his functions, shall if it appears to him that such instrument is not duly stamped, impound the same.