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[Cites 0, Cited by 12] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Delhi Rent Act, 1995

(2)Every agreement referred to in sub- section (1) or required to be registered under sub- section (3) shall be registered under the Registration Act, 1908, (16 of 1908.) within such period as may be prescribed and for this purpose the agreement shall be deemed to be a document for which registration is compulsory under section 17 of the said Act.