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

State of Punjab - Subsection

Section 2(1)(h) in The Punjab e-Stamp Rules, 2014

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