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State of Rajasthan - Section

Section 165 in Rajasthan Registration Rules, 1955

165. Stamp duty and registration fees on the duplicate copies.

- Stamp duty on each duplicate copy is chargeable according to the provisions of the Rajasthan Stamp Law (Adaptation) Act, 1952 and registration fees will be levied at special rate laid down in Article IV of the table of fees.Appeals and applications to the District Registrar under sections 72 and 73 of the Act