Section 35(3)(c) in The Registration Act, 1977 (1920 A.D.)

[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(3)(c) in The Registration Act, 1977 (1920 A.D.)

(c)if any person by whom the document purports to be executed is dead, and his representative or assign denies its execution the registering officer shall refuse to register the document as to the person so denying, appearing, or dead:

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State of Jammu-Kashmir - Subsection

Section 35(3)(c) in The Registration Act, 1977 (1920 A.D.)