When any Sub-Registrar is absent, or when his office is temporarily vacant, any person whom the Registrar of the district appoints in this behalf shall be Sub-Registrar during such absence, or until 1 [the vacancy is filled up]. STATE AMENDMENT Karnataka Amendment of section 12.-- In section 12, after the word "whom" the words "the Inspector-General of Registration or" shall be inserted.] [ Vide Karnataka Act 32 of 2001, s. 3]Open in Lexace · Ask the AI about this section
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