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

State of Chattisgarh - Subsection

Section 2(1)(e) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016

(e)"Authorised Collection Center" means an agent appointed by the Central Record keeping Agency, with the prior approval of Appointing Authority, to act as an intermediary between the Central Record keeping Agency and the Stamp duty payer for collection of Stamp duty;