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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Himachal Pradesh - Subsection

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

(c)the remittances referred to in this rule shall be made to the Government Treasury or the Authorized Bank(s) and the Central Record Keeping Agency shall maintain the daily account of such remittances in the Register as specified in Form-3.