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State of Rajasthan - Section

Section 4A in Rajasthan Stamp Act 1998

4A. [ Rounding off of fractions in duty, fee or surcharge payable or allowances to be made. [Inserted by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.]

- In determining the amount of duty, surcharge or fee payable, or of the allowances to be made, under this Act, any fraction of 10 rupees, equal to or exceeding 50 paise shall be rounded off to next 10 rupees, and any fractions of less than 50 paise shall be disregarded.]