Section 16A(2) in The Registration Act, 1977 (1920 A.D.)
(2)Notwithstanding anything contained in this Act or in any other law for the time being in force, a copy or extracts from the books kept under sub-section (1) given by the Registering Officer under his hand and seal shall be deemed to be a copy given under section 57 for the purposes of sub-section (5) of that section.]
