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

State of Himachal Pradesh - Subsection

Section 2(1)(h) in Himachal Pradesh e-Stamping Rules, 2011

(h)"e-Stamp Certificate" means the impression or tamper- proof certificate of stamp, electronically generated by the Central Record Keeping Agency, on the paper as specified under rule 27, to denote the payment of stamp duty chargeable under the Act;