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

State of Chattisgarh - Subsection

Section 9(4) in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975

(4)Every appeal shall be presented in person or by an Advocate or by an authorised agent or sent by registered post to the Appellate Authority having jurisdiction which shall endorse the date of receipt.