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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(2)(j) in Himachal Pradesh e-Stamping Rules, 2011

(j)availability of different transaction details and reports relating to e-stamping as mentioned in rule 43 on the website of the Central Record Keeping Agency which shall be accessible only to the officers authorized by the Chief Controlling Authority.