Section 34 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
34. E-stamp certificate to be issued for use in every type of instrument.
- The e-stamp certificate may be issued for use in every type of instrument to pay stamp duty, whether the registration of such instrument is compulsory or optional under Sections 17 and 18 respectively of the Registration Act. 1908 (No. 16 of 1908).
