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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(2) in Rajasthan Registration Rules, 1955

(2)Every other circumstance which causes an interruption of the proceeding between the presentation of a document, and its admission to registration, however, brief that interruption may be, must be made the subject of separate entry' in the minute book stating why proceedings were interrupted, and also, if a necessary, of a second entry recording the removal of the impediment and the completion of the registration.