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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(o) in Chhattisgarh E-Court Fees Rules, 2015

(o)"Superintendent of Stamps" means the Inspector General of Registration appointed under Section 3 of the Registration Act, 1908 (No. 16 of 1908) and performing the functions of the Superintendent of Stamps;