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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(2)(b) in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975

(b)to every person in whose favour, the instrument has been executed informing him of the receipt of the reference or of his proposal to take action suo motu as the case may be, and asking him to submit to him his representations, if any, in writing to show' that market value of the property has been truly set forth in the instrument and also produce all evidence that he has in support of his representation, within twenty-one days from the date of service of the notice.