Section 33(1)(c) in The Registration Act, 1908

[Cites 0, Cited by 18] [Section 33(1)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1)(c) in The Registration Act, 1908

(c)if the principal at the time aforesaid does not reside in [India] [Substituted by Act 3 of 1951, Section 3 and Sch., for "the States" (w.e.f. 1.4.1951).], a power-of-attorney executed before and authenticated by a Notary Public, or any Court, Judge, Magistrate, [Indian] [Substituted by A.O.1950, for "British" .]

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Union of India - Subsection

Section 33(1)(c) in The Registration Act, 1908