[Cites 0, Cited by 0]
[Entire Act]
State of Rajasthan - Section
Section 34 in Rajasthan Stamp Rules, 2004
34. [ Register of sales. [Substituted by Notification No. F. 4(3) FD/Tax/2017-131, dated 31.3.2017 (w.e.f. 11.6.2004).]
- Every vendor shall keep a register of stamps sold to the public in the following form-]Register of Daily Sales of Stamps| S.No | Date of sale | Description of stamp(impressed or adhersive) | Value of Stamp sold inwords | Amount of surchange | Name & residence ofpurchaser< | Signature or thumbimpression of the purchaser | Signature of the licensedvendor | |
| Under Section 3-A | Under Section 3-B | |||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |