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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(d) in Himachal Pradesh e-Stamping Rules, 2011

(d)"Authorised Collection Centre" means an agent appointed under rules 12 and 13 of these rules, to act as an intermediary between the Central Record Keeping Agency and the Stamp Duty Payer, for collection of stamp duty and issuing the e-Stamp Certificate;