Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 3 in The Indian Registration (Punjab Amendment) Act, 1961 3. Amendment of Section 19 of Central Act 16 of 1908. - In Section 19, for the words "a true translation" the words "two copies of the true translation" shall be substituted.
