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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(d) in The Punjab e-Stamp Rules, 2014

(d)coordination between the Central Server of Central Record Keeping Agency, the Authorised Collection Centre (banks, etc.) and the offices of the Inspector General of Registration, the District Registrars, the Sub-Registrars or any other office or place in the State, as specified by the Chief Controlling Authority;