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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(3)(b) in Tamil Nadu Debt Conciliation Act, 1936

(b)The registering officer to whom any such agreement is sent for registration may, if he thinks fit, refer to the chairman of the board or to any other person for information respecting the same, and on being satisfied of the execution thereof shall register the agreement.]