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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(c) in The Punjab Registration (Validating) Act, 1930

(c)all copies of such registered documents which have been duly signed and sealed by the registering officers aforesaid in the manner required by section 57 of the Indian Registration Act, 1908, shall be admissible for the purpose of proving the contents of the original documents.