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Bombay HC to Revenue Dept: Consider Providing E-Stamp Facilities, License for New Vendors - (16 Nov 2022)

CIVIL

Bombay High Court has directed Maharashtra Revenue Department to take an appropriate decision on allotment of new authorized stamp vendor licenses in Mumbai for the convenience of public or starting e-stamp facilities like NCR Delhi and other States.

Tags : BOMBAY HIGH COURT   E-STAMP   LICENSE  

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