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

State of Jammu-Kashmir - Subsection

Section 2(1) in The Registration Act, 1977 (1920 A.D.)

(1)[ "Addition" means the place of residence; and the profession, trade, of a person described, and in the case of a Permanent resident of the State , his father's name' or where he is usually described as the son of his mother then his mother's name and in the case of married woman, her husband's name; and] [Substituted by Act No. XIII of 2011, dated 25th April, 2011.]