Section 17(2)(vi) in The Registration Act, 1908

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Union of India - Subsection

Section 17(2)(vi) in The Registration Act, 1908

(vi)any decree or order of a Court [except a decree or order expressed to be made on a compromise and comprising immovable property other than that which is the subject-matter of the suit or proceeding] [Substituted by A.O.1937, for "and any award" .]; or

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Union of India - Subsection

Section 17(2)(vi) in The Registration Act, 1908