Section 31(1)(ii) in Andhra Pradesh Rules Under the Registration Act, 1908

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State of Andhra Pradesh - Subsection

Section 31(1)(ii) in Andhra Pradesh Rules Under the Registration Act, 1908

(ii)If , however, any of the impediments referred to above is discovered after the presentation endorsement has been made on the document, the latter may be returned for correction or amendment, if the party so desires with an endorsement to that effect. Should the document be presented again, a representation endorsement shall be made.

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State of Andhra Pradesh - Subsection

Section 31(1)(ii) in Andhra Pradesh Rules Under the Registration Act, 1908