Section 5 in The Indian Registration (Punjab Amendment) Act, 1961
5. Amendment of Section 62 of Central Act 16 of 1908.
- For sub-section (1) of Section 62 of the principal Act, the following shall be substituted, namely :-"(1) When a document is presented for registration under Section 19, a copy of the translation shall be pasted in the register of documents of the nature of the original, and the second copy of the translation, together with the copy referred to in Section 19, shall be filed in the registration office."
