Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 208] [Entire Act] State of Andhra Pradesh - Subsection Section 208(iii) in Andhra Pradesh Rules Under the Registration Act, 1908 (iii)When the delay exceeds four months but does not exceed six months - A fine equal to five times the renewal fees.
