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] [Section 59] [Entire Act] State of Rajasthan - Subsection Section 59(a) in Rajasthan Stamp Act 1998 (a)when the spoiled instrument has been for sufficient reasons sent out of India, the application may be made within six months after it has been received back in India;
