- If any document required to be delivered to the Registrar for registration is found to be incomplete or defective in any of the particulars required by law, the Registrar shall return it for rectification and he shall not register or file it until all the requirements of the law have been complied with. When the Registrar is satisfied that the provisions prescribed in respect thereof have been duly complied with, he shall recorded an entry of the document in the register and shall then file the same.
