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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Himachal Pradesh - Subsection

Section 33(3) in Himachal Pradesh e-Stamping Rules, 2011

(3)It shall be the responsibility of the District Registrar, Sub-Registrar and such other officer as authorized by the Chief Controlling Authority to verify the authenticity or correctness of any e-Stamp Certificate.Chapter - VII Refund or Allowances for e-Stamp Certificate