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[Cites 0, Cited by 0] [Section 176(1)] [Section 176] [Entire Act]

State of Uttar Pradesh - Subsection

Section 176(1)(a) in The General Rules (Civil), 1957

(a)the "addition" (as defined in Section 2 of Act No. XVI of 1908) of the person who is declared to be the purchaser;