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[Cites 0, Cited by 5] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2) in The Registration Act, 1908

(2)In the case of every such person the Registrar or Sub-Registrar or Magistrate, as the case may be, if satisfied that the power-of-attorney has been voluntarily executed by the person purporting to be the principal, may attest the same without requiring his personal attendance at the office or Court aforesaid.