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Kerala HC: Sale Certificate Which Isn’t an ‘Instrument’ Can become One if Original Presented in Court - (25 Jul 2025)

CIVIL

Kerala High Court has opined that a sale certificate, which is not an 'instrument' at the time of its issuance, can nevertheless metamorphose into one when its original is presented for registration before a registering authority.

Tags : KERALA HIGH COURT   SALE CERTIFICATE   REGISTERING AUTHORITY  

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