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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(3) in The Registration Act, 1977 (1920 A.D.)

(3)In Book 4 shall be [filled true copies of all documents] [Substituted by Act No. XIII of 2011, dated 25th April, 2011.] registered under clauses (b) and (d) of section 18 which do not relate to immovable property.