Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Himachal Pradesh - Subsection

Section 20(b) in Himachal Pradesh e-Stamping Rules, 2011

(b)the method of remittance of the amount of stamp duty by the Central Record Keeping Agency to the head account of the state shall be through Electronic Clearing System(ECS) or Online Banking Fund Transfer or Challan or otherwise as may be directed in writing by the Chief Controlling Authority.