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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(2) in The Registration Act, 1977 (1920 A.D.)

(2)Subject to the same provisions, copies of entries in Book No. 3 and in the Index relating thereto shall be given to the persons executing the documents to which such entries relate, or to their agents, and after the death of the executant (but not before) to any person applying for such copies.