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State of Chattisgarh - Section

Section 40 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016

40. Central Record Keeping Agency/Authorised Collection Centre bound to provide information.

- During such inspection, the inspecting officer or the expert/ agency may require the officer-in-charge of the inspected branch/office to provide any information on soft and/or hard copy of any electronic or digital record related to the collection and remittance of stamp Duty relating to any time period and the concerned Central Record Keeping Agency or Authorised Collection Center shall be bound to provide such information on priority basis.