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State of Punjab - Section

Section 5 in The Punjab e-Stamp Rules, 2014

5. Agreement and Undertaking-cum-Indemnity Bond.

(1)The Central Record Keeping Agency shall execute an Agreement with the Chief Controlling Authority or his duly authorized officer in Form 1.
(2)The terms and conditions of the Agreement may be modified by mutual consent of both the parties.
(3)The Central Record Keeping Agency shall execute an Undertaking-cum-Indemnity Bond in favour of the Government in Form 2.