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State of Rajasthan - Section
Section 12 in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
12. That the cost of Stamps and registration of the deed shall be borne and paid by the Vendee.
In witness whereof the parties hereto have set their respective hands on the date mentioned against their signatures.[Signature for and on behalf of the Rajasthan State Industrial Development and Investment Corporation Ltd.] [Substituted by Amendment Notification No. F 4(56), Ind/Gr. 1/79 dated 29-5-1980; R.G. Extraordinary, Part IV-C(I). dated 3-6-1980, Page 81(1).]| Witnesses : | |
| 1 | Vendee. |
| 2 | Vendor. |