(1) After such of the provisions of sections 34, 35, 58 and 59 as apply to any document presented for registration have been complied with, the registering officer shall endorse thereon a certificate containing the word registered, together with the number and page of the book in which the document has been copied. STATE AMENDMENTS Karnataka Amendment of section 60.-- The words "the document has been copied ", the words "a true copy of the document has been filed " shall be substituted. [ Vide Karnataka Act 55 of 1976, s. 12] Kerala Amendment of section 60.--- In sub-section (1) of section 60, for the principal Act, for the words the document has been copied", the words "the true copy of the document has been filed shall be substituted.] [ Vide kerala Act 7 of 1968, s. 11] Orissa Amendment of section 60.-- In the Principal Act, in sub-section (1) of section 60, for the words "the document has been copied ", the words "the true copy of the document has been filed " shall be substituted. [ Vide Orissa Act 14 of 1989, s. 10] Tripura-- Amendment of Section 60.-- In sub-section (1) of section 60 of the principal Act, for the words "the document has been copied ", the words "the true copy of the document has been pasted " shall be substituted. [ Vide Tripura Act 7 of 1982, s. 10]Open in Lexace · Ask the AI about this section
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