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State of Rajasthan - Section

Section 26 in Rajasthan Stamp Rules, 2004

26. Method of supply of stamps to licensed vendors.

- Licensed vendors shall obtain stamps from ex-officio vendors at local and branch depots on [payment of value of the stamps and amount of surcharge, if any, payable on stamp duty, less the discount and remuneration payable under these rules] [Substituted 'payment of ready money (less the discount hereinafter prescribed)' by Notification No. G.S.R. 6, dated 31.3.2017 (w.e.f. 11.6.2004).]:Provided that the person in the service of the Government may obtain stamps as an advance without payment in accordance with rule 27.