Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Rajasthan - Subsection Section 33(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (3)An instrument so attested shall be deemed to be registration within the meaning of the Indian Registration Act, 1908 (Central Act XVI of 1908).
