Section 4(4) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
(4)The provision of sub-rule (3) shall apply, mutatis mutandis, in respect of any instrument referred to in sub-section (4) of section 47A:Provided that the registering officer of such instrument shall intimate the withdrawal of reference under sub-rule (3) of rule 4 in Form VIIB.[Proviso further that the provisions of this rule shall not apply in case the instruments are registered through the system of CORD software.] [Second proviso added by Clause (3) of the Notification No. 1614-F.T., dated 5.10.2010, w.e.f. 5.10.2010.]
