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State of Uttar Pradesh - Section

Section 5 in The U.P. Agricultural Credit Rules, 1975

5. Failure to send the document in time : Sections 9 and 25.

- Where the document creating charge, variation or mortgage is not sent to the Sub-Registrar within the period mentioned in sub-section (1) or sub-section (3) of Section 9, then such document may be registered by following the normal procedure laid down in the Registration Act, 1908.