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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 66(4) in The Registration Act, 1977 (1920 A.D.)

(4)Every Sub-Registrar receiving any memorandum under this section shall file it in his Book No. 1.[67. Omitted.] [Section 67 omitted by Act 1 of 1968.]
(E)Of the Controlling Powers of Registrars and Inspector General.