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State of Rajasthan - Section

Section 40 in Rajasthan Stamp Act 1998

40. Admission of instrument, where not to be questioned.

- Where an instrument has been admitted in evidence, such admission shall not; except as provided in section 71, be called in question at any stage of the same suit or proceeding on the ground that the instrument has not been duly stamped.Analogous Law. - Section 36 of the repealed Act.