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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Andhra Pradesh - Subsection

Section 111(2) in Andhra Pradesh Co-Operative Societies Act, 1964

(2)Where any instrument is so executed, the registering officer to whom such instrument is presented for registration may, if he thinks fit, refer to such officer for information in regard thereto, and on being satisfied of the execution thereof shall register the instrument.