When a document purporting to have been executed by all or any of the parties out of 1 [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 1 [India], may, on payment of the proper registration-fee accept such document for registration.Open in Lexace · Ask the AI about this section
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