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

State of Rajasthan - Subsection

Section 37(4) in Rajasthan Stamp Act 1998

(4)When a person incharge of a public office, during the course of inspection or otherwise, detects from an instrument or copy thereof or when it appears therefrom to the person referred to in sub-section (1) that the instrument is not duly stamped, such person shall forthwith make a reference to the Collector in that matter.