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 24B] [Entire Act] State of Rajasthan - Subsection Section 24B(3) in The Rajasthan Shops and Commercial Establishment Rules, 1959 (3)Every such memorandum shall bear a court-fee stamp of Rs. 5/-.
