Except in the cases mentioned in 1 [sections 31, 88 and 89], every document to be registered under this Act, whether such registration be compulsory or optional, shall be presented at the proper registration-office,-- (a) by some person executing or claiming under the same, or, in the case of a copy of a decree or order, claiming under the decree or order, or (b) by the representive or assign of such a person, or (c) by the agent of such a person, representative or assign, duly authorised by power-of attorney executed and authenticated in manner hereinafter mentioned. Gujarat Amendment of section 32 of XVI of 1908. --In the principal Act, in section 32, the following Explanation shall be added at the end, namely:-- “Explanation.--For the purpose of this section the term “document” shall include the document presented by an electronic means.” [ Vide Gujarat Act 4 of 2020, s. 3]Open in Lexace · Ask the AI about this section
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