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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2) in The Punjab e-Stamp Rules, 2014

(2)The appointment under sub-rule (1), shall not be terminated until,-
(a)the Central Record Keeping Agency has been given one month's notice specifying the grounds for such termination; and
(b)the Central Record Keeping Agency has been given a reasonable opportunity of being heard.