[Procedure after registration under section 30, sub-section (2).] Omitted by the Registration and Other Related Laws (Amendment) Act, 2001 (48 of 2001), s. 8 (w.e.f. 24-9-2001). STATE AMENDMENT Karnataka Omission of section 67.-Section 67 of the principal Act, shall be omitted. [ Vide Karnataka Act 24 of 1989, s. 3] Rajasthan Amendment of section 67, Central Act 16 of 1908 .-Section 67 of the principal Act shall be omitted. [ Vide ajasthan Act 18 of 1989, s. 5] Haryana Omission of section 67 of Central Act 16 of 1908.-- Section 67 of the principal Act shall be omitted. [ Vide Haryana Act 4 of 1997, s. 3]Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.