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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Chattisgarh - Subsection

Section 29(2) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016

(2)No second instrument chargeable with the duty shall be written upon the e-Stamp certificate, upon which an instrument chargeable with duty has already been written.