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 166] [Entire Act] State of Rajasthan - Subsection Section 166(7) in The General Rules (Civil), 1986 (7)that the rules made by the Government for regulating the number of stamps to be used for denoting fees have been complied with;
