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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Himachal Pradesh - Subsection

Section 43(2) in Himachal Pradesh e-Stamping Rules, 2011

(2)The extract or reports of Management Information System (MIS) or Decision Support System (DSS) under sub rule (1) shall be provided by Central Record Keeping Agency from the data captured on e- Stamping Server via internet.Chapter - XI Scope, extent and use of e-Stamp Certificate