Section 2(2) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
(2)Words and expressions used herein but not defined in these rules shall have the same meaning as assigned to them in the Indian Stamp Act, 1899 (No. 2 of 1899) and the Registration Act, 1908 (No. 16 of 1908) and the rules framed thereunder, in their application to the State of Chhattisgarh, and the Information Technology Act, 2000 (No. 21 of 2000).Chapter-II Central Record-keeping Agency
