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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(h) in Himachal Pradesh e-Stamping Rules, 2011

(h)the Central Record Keeping Agency shall deploy the e-stamping application after getting the security audit of the same conducted by an empanelled agency of CERT-In. The security audit shall also be required whenever there is any change in the e-stamping application software subsequently; and