Section 85(1)(ii) in Andhra Pradesh Rules Under the Registration Act, 1908

[Cites 0, Cited by 0] [Section 85(1)] [Section 85] [Entire Act]

State of Andhra Pradesh - Subsection

Section 85(1)(ii) in Andhra Pradesh Rules Under the Registration Act, 1908

(ii)The executant and the witnesses may be required to write their additions themselves in the endorsements made on documents, when they are able to do so.

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State of Andhra Pradesh - Subsection

Section 85(1)(ii) in Andhra Pradesh Rules Under the Registration Act, 1908