15. Amendment of Section 2, of the Rajasthan Act No. 14 of 1999.
- In Section 2 of the Rajasthan Stamp Act, 1998 (Act No. 14 of 1999), hereinafter referred to as the principal Act,-(i)after the existing clause (viii) and before the existing clause (ix), the following shall be inserted, namely:-"(viii-A) "Chief Controlling Revenue Authority" means Rajasthan Tax Board constituted under Section 90 of the Rajasthan Sales Tax Act, 1994 (Act No. 22 of 1995);";(ii)after the existing clause (xxxv), the following shall, be inserted, namely:-"(xxxvi) "Stamp" means any mark, seal or endorsement by any agency or person duly authorized by the Inspector General of Stamps and includes an adhesive or impressed stamp, for the purposes of duty chargeable under this Act.".
