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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(b) in Kerala Stamp Act, 1959

(b)any such instrument, when presented to a Registering Officer for registration, shall be registered, if the party agrees to pay the duty and penalty due thereon as decided by the Registering Officer and pays the same within seven days from the date of such decision;