The rajasthan superimposed stamps validating act, 1962

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THE RAJASTHAN SUPERIMPOSED STAMPS 
VALIDATING ACT, 1962 
(Act No. 15 of 1962) 
[Published in Rajasthan Gazette Part IV-A, Extraordinary dated 4-6-1962] 
 
CONTENTS 
Sections Page 
1.  Short title.                                       ...                              ... 2 
2.  Validating of certain stamps and instruments. 2 
 
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THE RAJASTHAN SUPERIMPOSED STAMPS 
VALIDATING ACT, 1962 
(Act No. 15 of 1962) 
[Received the assent of the Governor on the 29th day of May, 1962] 
An 
Act 
  to validate the use of certain superimposed stamps in the State of 
Rajasthan. 
 Be it enacted by the Rajasthan State Legislature in the Thirteenth Year 
of the Republic of India as follows:- 
1. Short title. —This Act may be called the Rajasthan 
Superimposed Stamps Validating Act, 1962. 
 
2. Validating of certain stamps and instruments. — (1) 
Notwithstanding anything contained in Rules 3 and 4 of the Rajasthan 
Stamps Rules, 1955, all adhesive stamps with the letters "R. S, " 
superimposed thereon used on any receipt, pronote or any other instrument 
during the period commencing on the 15th day of February, 1955 and ending 
on the day of commencement of this Act, shall be deemed to have been 
validly used, and all receipt, pronotes or other instruments bearing adhesive 
stamps with the letters "R.S." superimposed thereon shall be deemed to have 
been duly stamped. 
 (2) If before the commencement of this Act, any suit shall have 
been dismissed by any court on the ground that the receipt, pronote or any 
other instrument was not validly stamped as required by Rules 3 and 4 of the 
Rajasthan Stamps Rules, 1955, such dismissal shall be set aside on a petition 
for review presented within a period of ninety days from the commencement 
of this Act to the Presiding Officer of the Court by which the order of such 
dismissal was passed. 

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