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State of Punjab - Section

Section 28 in The Punjab e-Stamp Rules, 2014

28. Details of e-Stamp Certificate on website.

- The details of every issued e-Stamp Certificate shall be made available on the e-Stamping Server (e-SS) maintained by the Central Record Keeping Agency and shall be accessible to any person authorized by the Chief Controlling Authority in this behalf, including the Inspector General of Registration, the District Registrar and the Sub-Registrar, holding a valid code or password, which shall be provided by the Central Record Keeping Agency.