Section 6A(2) in Haryana Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1973
(2)The Sub-Registrar receiving the declaration in respect of a charge or variation or a mortgage referred to in sub-section (1) shall as immediately as practicable on receipt thereof, record, in a register to be maintained in this behalf, the fact of the receipt of such declaration, variation or mortgage for registration.
