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Union of India - Section
Section 32A in The Registration Act, 1908
32A. [ Compulsory affixing of photograph, etc. [Inserted by Act 48 of 2001, Section 5 (w.e.f. 24.9.2001).]
- Every person presenting any document at the proper registration office under section 32 shall affix his passport size photograph and finger-prints to the document:Provided that where such document relates to the transfer of ownership of immovable property, the passport size photograph and the finger-prints of each buyer and seller of such property mentioned in the document shall also be affixed to the document.]| [Andhra Pradesh].- In the Principal Act, in Section 32-A, after the existing proviso, the following proviso shall be added, namely, -Provided further that the photographs and fingerprints shall not be required to be so affixed in respect of any person, whether presenting or executing a document or signing as a witness in any such document, whose identity has been established through biometric authentication, in accordance with any law for the time being in force.".[Act No. 35 of 2019, dated 19.8.2019]. |