Section 33(1)(b) in The Registration Act, 1977 (1920 A.D.)

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State of Jammu-Kashmir - Subsection

Section 33(1)(b) in The Registration Act, 1977 (1920 A.D.)

(b)if the principal at the time aforesaid does not reside in the State, a power-of-attorney executed before and authenticated by a Notary Public, or any Court, Judge, Magistrate, [Indian] [Substituted by A.L.O. 2008 for 'British'.] Consul or Vice-Consul, or representative [x x x x x] [The words 'of His Majesty or' omitted by A.L.O. 2008.] of the Government of India :

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State of Jammu-Kashmir - Subsection

Section 33(1)(b) in The Registration Act, 1977 (1920 A.D.)