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State of Himachal Pradesh - Section

Section 14 in Himachal Pradesh e-Stamping Rules, 2011

14. Termination of agency of Authorised Collection Centre.

- The Chief Controlling Authority may at any time, for reasons to be recorded in writing, direct the Central Record Keeping Agency for terminating the agency of any Authorized Collection Centre and upon such direction, the Central Record Keeping Agency shall terminate the agency of such Authorized Collection Centre.