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Registration Act, 1908 88. Registration of documents executed by government officers or certain public functionaries (1) Notwithstanding anything contained in this Act, it shall not be necessary for - (a) any officer of government, or (b) any Administrator General, Official Trustee or Official Assignee, or (c) the Sheriff, Receiver or Registrar of a High Court, or (d) the holder for the time being of such other public office as may be specified in a notification in the Official Gazette issued in that behalf by the State Government, to appear in person or by agent at any registration-office in any proceeding connected with the registration of any instrument executed by him or in his favor, in his official capacity, or to sign as provided in section 58. (2) Any instrument executed by or in favor of an officer of government or any other person referred to in sub-section (1) may be presented for registration in such manner as may be prescribed by rules made under section 69. (3) The registering officer to whom any instrument is presented for registration under this section may, if he thinks fit, refer to any Secretary to Government or to such officer of government or other person referred to in sub-section (1) for information respecting the same and, on being satisfied of the execution thereof, shall register the instrument.]    |
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