Section 6(4) in The U.P. Agricultural Credit Rules, 1975
(4)Where the copy of the document is received back from the Sub-Registrar under Section 9 (3) on the ground that the document -(a)is not duly stamped, the bank shall get the deficiency made good by , annexing additional stamp paper to the original document and the additional stamp paper so annexed shall be cancelled by the bank so that it cannot be used again;(b)suffers from any defect arising out of an accidental slip or omission, the bank shall get the defects removed,and then, fresh copies of the document shall be prepared and sent to the Sub-Registrar in accordance with Rule 3 (5) within the lime allowed by Section 9 (3).
