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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Chattisgarh - Subsection

Section 38(4) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016

(4)The collector shall maintain a record of cancelled e-stamp certificates in his office.Chapter-VIII Inspection, Audit and Appraisal of the performance of the System