Section 37 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
37. Authorised Vendor to certify the fact of verification.
- The Approved Intermediary, after verifying from its e-stamping data base that the e-Stamp certificate in question was actually issued by him and that it has not yet been locked in the data base of e-stamp certificates, certify the fact of verification on the application as well as on the e-Stamp certificate itself under the sign and seal of its Authorised signatory.
