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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(1)(i) in The Chhattisgarh Stamp Rules, 1942

(i)All duties with which any instrument is chargeable shall be paid and such payment shall be indicated on such instrument, by means of stamps issued by the State Government, or the erstwhile State of Madhya Bharat, bearing the words "Madhya Bharat" in Hindi for the purposes of the Act; and