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

State of Himachal Pradesh - Subsection

Section 8(2) in Himachal Pradesh e-Stamping Rules, 2011

(2)The appointment under sub-rule (1) shall not be terminated until, -
(a)the Central Record Keeping Agency has been given one month's notice specifying the grounds for such termination; and
(b)the Central Record Keeping Agency has been given a reasonable opportunity of being heard.