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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1) in Rajasthan Registration Rules, 1955

(1)Powers of attorney authenticated under section 33 presented by agents bringing documents for registration. If the document is presented for registration under a special power of attorney, the power shall be retained and pasted into a file book in the office with the following endorsement.No...........of 19.....presented with document No..........of 19.....of book No............Volume.........Sub-RegistrarDated.............SealIf the document is presented for registration under a general power of attorney, the power shall be returned with the following endorsement. Presented with document No...........of 19...book No.........Volume...............Dated.............SealSub-Registrar