Section 2(1) in The Rajasthan Superimposed Stamps Validating Act, 1962
(1)Notwithstanding anything contained in Rules 3 and 4 of the Rajasthan Stamp Rules, 1955, all adhesive stamps with the letters "R. S." superimposed thereon used on any receipt, pronote or any other instrument during the period commencing on the 15th day of February, 1955 and ending on the day of commencement of this Act, shall be deemed to have been validly used, and all receipt, pronotes or other instruments bearing adhesive stamps with letters "R.S." superimposed thereon shall be deemed to have been duly stamped.
