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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(2)(a) in Rajasthan Stamp Act 1998

(a)no evidence furnished in pursuance of this section shall be used against any person in any civil proceeding, except in an inquiry as to the duty with which the instrument to which it relates is chargeable; and