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State of Punjab - Section

Section 18 in The Punjab e-Stamp Rules, 2014

18. Hardware and infrastructure in the offices of the department.

- The Government shall provide necessary hardware and infrastructure at the offices of the Inspector General of Registration, the District Registrars, the Sub-Registrars and such other offices as authorised in this behalf, which would include a Personal Computer, Printer, Bar Code Scanner, Internet Connection as required for implementing the e-Stamping system.