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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(d) in Andhra Pradesh Rules Under the Registration Act, 1908

(d)any person who signs a document as an executant in token of his assent to the transaction and not merely as a witness, even though may not be described as an executant in the body of the document.