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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Andhra Pradesh - Subsection

Section 103(ii) in Andhra Pradesh Rules Under the Registration Act, 1908

(ii)When a document is not ready for return on the date entered on the receipt or in the notice, the entry of that day shall if the receipt or notice is produced before the Registering Officer, be cancelled and the probable later date on which the document will be ready shall be entered under the initials of the Registering Officer.