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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(ii) in Andhra Pradesh Rules Under the Registration Act, 1908

(ii)If the document is chargeable with duty under the Indian Stamp Act, 1899, and is not duly stamped, the Registering Officer shall impound it under Section 33 of that Act and forward it to the Collector, registration being suspended.