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State of Rajasthan - Section
Section 36 in Rajasthan Stamp Rules, 1955
36. Register of sales.
- Every vendor shall keep a register of stamps sold to the public in the following form-Register of Daily Sales of Stamps| S. No. | Date of sale | Description of stamp (impressered or adhesive) | Value of Stamp sold in words | Name & residence of purchase | Signature of thump impression of the purchaser | Signature of the licensed vendor |