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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(5)(b) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(b)Where any instrument is so executed, the Registration Officer to whom such instrument is presented for registration may, if he thinks fit, refer to such Chairman, Member, Officer or Secretary for furnishing information respecting the same and shall, on being satisfied of the execution thereof, register the instrument.