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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(d) in Himachal Pradesh e-Stamping Rules, 2011

(d)coordination between the Central Server of Central Record Keeping Agency, Authorised Collection Centre (banks, etc.) and the offices of the Inspector General of Registration, District Registrars, Sub- Registrars or any other office or place in the state, as specified by the Chief Controlling Authority;