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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1) in The Punjab e-Stamp Rules, 2014

(1)If any act or omission or irregularity or violation on the part of the Central Record Keeping Agency or any of its Authorised Collection Centres has resulted in loss of revenue to the Government, the Central Record Keeping Agency shall indemnify such amount of loss of revenue along with an interest calculated at the rate of 12 percent per annum.