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[Cites 0, Cited by 5] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(b) in Rajasthan Stamp Act 1998

(b)[ every instrument mentioned in that Schedule, which, not having been previously executed by any person, is executed out of the State on or after the said date, relates to any matter or thing done or to be done in the State and is received in the State, or relates to any property situate in the State:] [Substituted by Rajasthan Act No. 20 of 2019, dated 20.8.2019.]