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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(1)(a) in The Registration Act, 1977 (1920 A.D.)

(a)if the principal at the time of executing the power-of-attorney resides in any part of the State, a power-of-attorney executed before and authenticated by the Registrar or Sub-Registrar within whose district or sub-district the principal resides;