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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(xxxvi) in Rajasthan Stamp Act 1998

(xxxvi)[ "Stamp" means any mark, seal or endorsement by any agency or person duly authorized by the Inspector General of Stamps and includes an adhesive or impressed stamp, for the purposes of duty chargeable under this Act.] [Inserted by Rajasthan Act No. 15 of 2005, dated 20.5.2005.]