Section 3 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
3. Eligibility criteria for appointment of Central Record Keeping Agency.
- Any Public Financial Institution, Indian Scheduled Bank, body Corporate engaged in providing depository services or anybody corporate where not less than 51 percent of equity capital is held by any of the entities mentioned above either individually or in consortium shall be eligible for appointment as Central Record keeping Agency.
