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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(e) in Himachal Pradesh e-Stamping Rules, 2011

(e)"Central Record Keeping Agency" means an agency appointed under rules 3 and 4 of these rules for the Computerized Stamp Duty Administration System (C-SDAS);