Section 107 in Jammu and Kashmir Co-Operative Societies Act, 1989
107. Registration of documents executed on behalf of an Agriculture and Rural Development Bank or of the State Agriculture and Rural Development Bank.
(1)Notwithstanding anything contained in the Jammu and Kashmir Registration Act, Samvat 1977 it shall not be necessary for any officer of an Agriculture and Rural Development Bank or of the State Agriculture and Rural Development Bank to appear in person or by agent at any registration office in any proceeding connected with the registration of any instrument executed by him in his official capacity or to sign as provided in section 59 of that Act.(2)Where any instrument is so executed, the Registering Officer to whom such instrument is presented for registration may, if thinks fit, refer to such office for information respeCting the same, and on being satisfied of the execution thereof, shall register the instrument.
