Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Himachal Pradesh - Subsection Section 30(1) in Himachal Pradesh e-Stamping Rules, 2011 (1)The Authorized Collection Centre or Central Record Keeping Agency shall issue additional e-Stamp Certificate on separate sheet of paper in accordance with rules 26 and 27.
