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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Himachal Pradesh - Subsection

Section 34(4) in Himachal Pradesh e-Stamping Rules, 2011

(4)The refund, if allowed under sub-rule (2), shall be made by the District Collector by means of refund voucher or cheque drawn in favour of the person, in whose name the e-Stamp Certificate was issued.Chapter - VIII Inspections, audit and appraisal of the performance of the system