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[Cites 0, Cited by 2] [Section 37(2)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(2)(b) in Rajasthan Stamp Act 1998

(b)in the case of a Judge of a High Court, the duty of examining and impounding any instrument under this section may be delegated to such officer as the Court appoints in this behalf.