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Registration Act, 1908 26. Documents executed out of India When a document purporting to have been executed by all or any of the parties out of 18[India] is not presented for registration till after the expiration of the time hereinbefore prescribed in that behalf, the registering officer, if satisfied- (a) that the instrument was so executed, and (b) that it has been presented for registration within four months after its arrival in 18[India] may, on payment of the proper registration-fee, accept such document for registration.    |
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