151. Copies to be examined and certified as true copy.
- No copy of an entry in the registers or indexes granted under section 57 or of reasons for refusal to register granted under sections 71 and 76 of the Act, or of miscellaneous papers for proceedings of which copies may be issued under rule 147 shall be delivered to the applicant until it has been signed by the person who made it and, where possible, also by another person, who has compared it with the original and ascertained that it is correct and until it has been certified to be a true copy by the registering officer. In offices where there are two or more Clerks copies made by one clerk will be examined by another. Where there is only one clerk the registering officer must himself examine the copies and sign as having done so before certifying them as true copies.
