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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(c) in Rajasthan Stamp Act 1998

(c)in the case of bill of exchange payable otherwise than on demand or promissory notes,-
(i)the stamp on any such bill of exchange signed by or on behalf of the drawer which has not been accepted or made use of in any manner whatever or delivered out of his hands for any purpose other than by way of tender for acceptance: