Section 47 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
47. Government not liable for any loss or damage to the Central Record Keeping Agency or its Authorised Collection Centers.
- The Government or the Appointing Authority or any officer of the department shall not be responsible for any loss or damage caused to the Central Record keeping Agency or any of its Authorised Collection Centres on account of misuse or mishandling of the hardware and software including any act or omission on his part or of any third party and any defect in or malfunctioning of the network or for any damage caused to them by whatever reason.Chapter-X Arbitration
