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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(vi) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(vi)"DLC rates" mean the rates determined from time to time by the District Level Committee constituted by the State Government under clause (b) of sub-rule (1) of rule 2 of the Rajasthan Stamp Rules, 2004 for the purpose of levying Stamp Duty on instruments;