Section 17(2)(ii) in The Registration Act, 1977 (1920 A.D.)

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State of Jammu-Kashmir - Subsection

Section 17(2)(ii) in The Registration Act, 1977 (1920 A.D.)

(ii)any instrument relating to shares in a Joint Stock Company, notwithstanding that the assets of such Company consist in whole or in part of immovable property; or

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State of Jammu-Kashmir - Subsection

Section 17(2)(ii) in The Registration Act, 1977 (1920 A.D.)