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[Cites 0, Cited by 0] [Section 80A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 80A(2) in The Registration Act, 1977 (1920 A.D.)

(2)Where the Registrar finds that the amount of fee in excess of that which is legally chargeable has been charged and paid under provisions of this Act, he may, upon an application in writing or otherwise, refund the excess fee to the person who paid such fee.]