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] [Section 44] [Entire Act]

State of Chattisgarh - Subsection

Section 44(1) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016

(1)In case of any dispute regarding the reason of delay in remitting the stamp duty and the consequent liability to pay interest under rule 43, the Central Record keeping Agency shall be given a reasonable opportunity of being heard on the point of reasons of delay.