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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Chattisgarh - Subsection

Section 38(1) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016

(1)After such verification, the Approved Intermediary will send the e-stamp certificate along with the application referred to in sub-rule (1) of rule 36 to the collector.