Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 38(1)] [Section 38] [Entire Act] Union of India - Subsection Section 38(1)(a) in The Registration Act, 1908 (a)a person who by reason of bodily infirmity is unable without risk or serious inconvenience to appear at the registration office, or