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State of Rajasthan - Section

Section 24 in Rajasthan Stamp Rules, 1955

24. [ Duties of licensed vendors.] [Substituted by Notification dated 15-5-1993 (19-5-1993).]

- Licensed vendors shall sell to the public such stamps and at such places as are indicated in their licenses provided that such sale shall be restricted to the sale of stamps value not exceeding [Rs. 1,00,000/-] [Substituted by Notification dated 6-12-2001.].