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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(1) in Rajasthan Stamp Act 1998

(1)No prosecution in respect of any offence punishable under this Act or any Act hereby repealed shall be instituted without the sanction of the Collector or such other officer as the State Government generally, or the Collector specially authorises in that behalf.