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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Andhra Pradesh - Subsection

Section 165(ii) in Andhra Pradesh Rules Under the Registration Act, 1908

(ii)When the document is stated to be in the possession of some person other than the appellant and the latter desires time to obtain and produce it or issue of a summons for its production, the request may be complied with and the application be admitted pending receipt of the document.