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NCT Delhi - Section

Section 36 in The Delhi Registration Rules, 1976

36. Refusal to register to be made with caution.

-Orders refusing to register should be made only after due care and consideration, and if the impediment to registration is a mere informality or defect capable of remedy, opportunity should always be given to the parties to correct the flaw. In such cases registration shall be deferred, and no final order or refusal shall be made until the document concerned becomes time-barred.