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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Chattisgarh - Subsection

Section 29(3) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016

(3)Every instrument written in contravention of sub-rule (1) and sub-rule (2) shall be deemed to be unstamped and same shall be dealt with as per provisions of the Act.