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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(1) in Himachal Pradesh e-Stamping Rules, 2011

(1)The Central Record Keeping Agency shall be entitled to such agreed percentage of commission or discount on the amount of stamp duty collected through e-stamping mechanism. The rate of commission or discount shall be notified by the State Government in the official gazette.