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[Cites 0, Cited by 3] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(3) in The Registration Act, 1908

(3)To obtain evidence as to the voluntary nature of the execution, the Registrar or Sub-Registrar or Magistrate may either himself go to the house of the person purporting to be the principal, or to the jail in which he is confined, and examine him, or issue a commission for his examination.