Section 3 in Registration (Andhra Pradesh Second Amendment) Act, 1999
3. Amendment of Section 16.
- In Section 16 of the principal Act, for subsection (1), the following shall be substituted, namely:-"The State Government shall provide for the office of every Registering Officer the books and also the information processing and storage devices like computer and scanners along with the software prescribed by the Inspector General, from time to time necessary for purpose of this Act".
