Rajasthan act 015 of 1962 : The Rajasthan Superimposed Stamps Validating Act, 1962

Section 1.Short title

This Act may be called the Rajasthan Superimposed Stamps Validating Act, 1962

Section 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.