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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(2) in The Punjab Co-operative Land Mortgage Banks Act, 1957

(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 Director, Secretary or officer for information respecting the same, and on being satisfied of the execution thereof shall register the instrument.