Section 2 in The Indian Registration (Punjab Amendment) Act, 1961
2. Insertion of Section 18A in Central Act 16 of 1908.
- In the Indian Registration Act, 1908, in its application to the State of Punjab (hereinafter referred to as the principal Act), after Section 18, the following section shall be inserted, namely :"18A. Documents for registration to be accompanied by a true copy thereof. - Notwithstanding any thing contained in this Act, the registering officer shall refuse to register any document presented to him for registration unless such document is accompanied by a true copy thereof."
