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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(c) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001

(c)"appropriate District Registrar means the Registrar appointed under section 6 of the Registration Act, 1908 (16 of 1908) of a district within which the property, or a portion thereof, which is the subject-matter of an instrument is situated;
(ca)[ "archival" means entering data including images on the electronic storage media such as the Compact Disc (CD), the tape, the hard disc and the like, with the intention of preserving the same for long periods and includes retrieving of such data for re-archival] [Clause (ca) inserted by Clause (1)(a) of the Notification No. 1614-F.T., dated 5.10.2010, w.e.f. 5.102010.]