Section 9(2)(a) in Rajasthan Stamp Act 1998

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State of Rajasthan - Subsection

Section 9(2)(a) in Rajasthan Stamp Act 1998

(a)in relation to stamp-duty in respect of bills of exchange, cheques, promissory notes, bills of lading, letters of credit, policies of insurance, transfer of shares, debentures, proxies and receipt chargeable to stamp duty under the Indian Stamp Act, 1899 (Act No. 2 of 1899) the Central Government,

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State of Rajasthan - Subsection

Section 9(2)(a) in Rajasthan Stamp Act 1998