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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2) in The Assam Debt Conciliation Act, 1936

(2)An agreement thus made shall, within fourteen days from the date of its making, be registered under the Indian Registration Act, 1908, by the Chairman of the Board, in such manner as may be prescribed.