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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Rajasthan - Subsection

Section 55(1) in Rajasthan Stamp Act 1998

(1)If it appears to any registering officer or any other person that an instrument relating to a transaction compulsarily registerable under section 17 of the Registration Act, 1908 (Act No. 16 of 1908) has not been presented for registration with a view to avoiding payment of stamp duty of for any other reason, he shall immediately inform the collector concerned for taking necessary action under the Stamp Law.