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Question :  What does the registration act say about unregistered documents?

Subject :  registration act
Answer By Lawyer :  Dear Sir/Madam, Some of the documents are required to be registered as mandatory while some documents are also acceptable as non registered. For example, WILL is acceptable even it is not registered.

Question :  What does the registration act say about unregistered documents?

Subject :  registration act
Answer By Lawyer :  Registration of a document is mandatory to enforce it in court. To get any types of services relating to the subject you may contact with me. Shailesh Kumar A High Court Lawyer Email id: legaljobsk@gmail.com Mobile Number: 8002842879

Question :  What does the registration act say about unregistered documents?

Subject :  registration act
Answer By Lawyer :  that doc. which are not registered will not be binding and remains non-enforceable in nature.

Question :  What does the registration act say about unregistered documents?

Subject :  registration act
Answer By Lawyer :  Unregistered Documents donot have a legal sanctity. How ever some documents like a 11 month lease need not necessarily require registration

Question :  What does the registration act say about unregistered documents?

Subject :  registration act
Answer By Lawyer :  except document listed under sec 18 of other document need to registered for admissibility for further inform contact me

Question :  What does the registration act say about unregistered documents?

Subject :  registration act
Answer By Lawyer :  No Value without Registration of Any Property.

Question :  What does the registration act say about unregistered documents?

Subject :  registration act
Answer By Lawyer :  unregistered document can be used as an evidence of collateral purpose, as provided in the proviso to Section 49 of the Registration Act.
Adv. Tayyaba Khanche