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[Cites 0, Cited by 0] [Section 178] [Entire Act]

State of Andhra Pradesh - Subsection

Section 178(ii) in Andhra Pradesh Rules Under the Registration Act, 1908

(ii)If, however, such steps have been taken and processes issued although abortively, the non-appearance is tantamount to denial of execution the refusal order falls under sub-section (3) of Section 35 and no appeal lies under Section 72, although an application may be made under Section 73.