Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 10 in Rajasthan Stamp Rules, 2004 10. Affixing and impressing of labels by proper officer permissible in certain cases. - Labels may be affixed and impressed or perforated by the proper officer in the case of all instruments chargeable with stamp duty under the Act.
