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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(3) in Rajasthan Stamp Act 1998

(3)Where an instrument has been sent to the collector under sub- section (2) of section 42, the Collector shall, when he has dealt with it as provided by this section, return it to the impounding officer.Analogous Law. - Section 40 of the repealed Act.