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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1) in Rajasthan Stamp Act 1998

(1)Except as otherwise expressly provided in this Act, all duties with which any instruments are chargeable shall be paid and such payment shall be indicated on such instruments by means of stamps,-
(a)according to the provisions herein contained, or
(b)when no such provision is applicable thereto, as the State Government may, by rule, direct.