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

State of Rajasthan - Subsection

Section 3A(1) in Rajasthan Stamp Rules, 2004

(1)Notwithstanding anything contained in Rule 3, stamp duty or deficient stamp duty payable on any instrument may also be paid by demand draft or pay order drawn on a branch of any scheduled bank or through stamp issued by electronic method by any person, agency or company authorized by Inspector General of Stamps or deposited into Government Account head 0030 through e-GRAS challan in any bank authorized by the State Government.