Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Himachal Pradesh - Section

Section 23 in Himachal Pradesh e-Stamping Rules, 2011

23. Resolution of disputes.

- In case of any dispute on any issue arising between the parties under these rules, shall be referred to the Financial Commissioner (Appeal) Government of Himachal Pradesh and his decision thereon shall be final.Chapter - VI Procedure for issuing of e-Stamp Certificate