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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Andhra Pradesh - Subsection

Section 222(2) in Andhra Pradesh Rules Under the Registration Act, 1908

(2)For the purposes of the sub-rule(1), the Inspector General shall specify, from time to time, the configuration of hardware and the software to be used in different categories of registration offices as may be required.