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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(4)(b) in Rajasthan Stamp Rules, 2004

(b)The Collector may renew the license for one year on payment of renewal fee of Rs. 100. The application for renewal shall be made at least 15 days before the expiry of the license and shall be accompanied by a [e-GRAS challan of having paid the prescribed fees in the treasury under head 0030;] [Substituted 'treasury challan of having paid the prescribed fee under head 0030 Registration Stamps miscellaneous and shall bear a court fee label of Rs. 5 (Rupees five only);' by Notification No. S.O. 184, dated 8.3.2017 (w.e.f. 11.6.2004).]