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 7] [Entire Act] State of Chattisgarh - Subsection Section 7(4) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016 (4)The amount of penalty that may be imposed under sub-rule (3) shall not exceed twice the amount of loss of revenue.
