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State of Rajasthan - Section

Section 34 in Rajasthan Stamp Act 1998

34. Person from whom duty on an instrument is due.

- For the purposes of this Act, the person from whom duty on an instrument is due, is,-
(a)the person liable under an agreement or under sections 19, 32 and 33, or
(b)where clause (a) does not apply, the executant of the instrument.