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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4) in Indian Stamp (Collection of Stamp-Duty through Stock Exchanges, Clearing Corporations and Depositories) Rules, 2019

(4)The return shall be signed and verified in the case of a collecting agent, -
(i)being a company, by the Managing Director or a designated Director thereof in his absence; and
(ii)in any other case, by the principal officer thereof.