Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(2)(d) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016

(d)if the Central Record keeping Agency in case of breach of obligation, fails to cure the breach within three months period from the date of such show-cause notice.