Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Chattisgarh - Subsection Section 2(d) in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975 (d)"Registering Officer" means the registering officer appointed under the Registration Act, 1908 (No. XVI of 1908).
