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State of Punjab - Section

Section 12 in The Punjab e-Stamp Rules, 2014

12. Eligibility for appointment of Authorized Collection Center.

- Any Nationalized Bank or Scheduled Bank controlled by the Reserve Bank of India or the Financial Institutions or Undertaking controlled by the Central Government or the State Government or Post Offices or offices or branches of the Central Record Keeping Agency or such other Agencies or persons, as approved by the Chief Controlling Authority shall be eligible for appointment as the Authorized Collection Centre.