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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(1) in The Registration Act, 1977 (1920 A.D.)

(1)The registering officer may in his discretion refuse to accept for registration,any document in which any interlineation, blank, erasure or alteration appears, unless the persons executing the document attest with their signatures or initials such interlineation, blank, erasure or alteration.