(3)[ Subject to the rules made under clause (b) of sub-section (1), the Chief Controlling Revenue Authority or any other officer empowered by the State Government in this behalf may authorize any person, body or organization, including Post Offices and Banks, to use machine for making impression of stamps [or implement Computerized Stamp duty administration system or Electronic Stamping or De-materialization of stamping; for indicating the payment of stamp duty on any Instrument or plain paper, as the case may be] [Inserted by Act 6 of 1999 w.e.f. 1.4.1999]] [Substituted by Act 8 of 2010 w.e.f. 1.4.2010]
