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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Rajasthan - Subsection

Section 96(8) in Rajasthan Registration Rules, 1955

(8)After the document has been returned duly endorsed by the Collector in the manner prescribed by section 40(a) or 42 of the Indian Stamp Act as adapted to Rajasthan, the registration proceedings shall at once be resumed and completed after duly summoning the parties to the document.