Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 2 in The Registration (Haryana Amendment) Act, 1997 2. Amendment of Section 30 of Central Act 16 of 1908. - Sub-section (2) of Section 30 of the Registration Act, 1908 (hereinafter referred to as the principal Act), shall be omitted.
