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State of Himachal Pradesh - Section

Section 19 in Himachal Pradesh e-Stamping Rules, 2011

19. Hardware and infrastructure in the offices of the department.

- The Government shall provide necessary hardware and infrastructure at the offices of the Inspector General of Registration, District Registrars, Sub-Registrars and such other offices as authorised in this behalf, which would include a Personal Computer, Printer, Bar Code Scanner, Internet Connection as required for implementing the e-stamping system.Chapter - IV Remittance of the stamp duty to Government account