Section 9(4) in The U.P. Agricultural Credit Act, 1973
(4)After the deficiency in stamp has been made good [or as the case may be, the defect has been removed] [Instituted by U.P. Act 19 of 1975 Vide Section 9 (b), (w.e.f. 31-3-1975)], the Bank shall send the copy of the document again to the Sub-Registrar in the manner laid down in sub-section (1) and thereupon the Sub-Registrar shall file the copy in Book No. 1 in accordance with the provisions of sub-section (2).
