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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(d) in The Registration (Gujarat Amendment) Act, 2018

(d)proofthat the principal is alive, in cases where the document is executed by the power of attorney holder on behalf of the ' principal.";
(ii)the following Explanation shall be added at the end, namely:-