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[Cites 0, Cited by 83] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(2) in The Registration Act, 1908

(2)The registration of the document shall thereupon be deemed complete, and the document shall then be returned to the person who presented the same for registration, or to such other person (if any) as he has nominated in writing in that behalf on the receipt mentioned in section 52.