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[Cites 0, Cited by 2] [Section 143] [Entire Act]

State of Gujarat - Subsection

Section 143(2) in The Gujarat Co-Operative Societies Act, 1961

(2)Where any instrument is so executed, the Registering Officer to whom such instrument is presented for registration may, if he thinks fit, refer to such officer for information respecting the same land, on being satisfied of the execution thereof, shall register the instrument.