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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(b) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016

(b)Creating need based software in the offices of Sub-Registrars, District Registrar (Collector of Stamps), Superintendent of Stamps and at authorised collection centers (the point of contact for payment of Stamp duty), within the State in such places as specified from time to time by the Appointing Authority;