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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 77(2) in The Registration Act, 1977 (1920 A.D.)

(2)The provisions contained in sub-sections (2) and (3) of section 75 shall, mutatis mutandis apply to all documents, presented for registration in accordance with any such decree, and, notwithstanding anything contained in this Act, the document shall be receivable in evidence in such.