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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(4) in Rajasthan Registration Rules, 1955

(4)All unclaimed documents forwarded by the Sub-Registrar for safe custody in the District Registrar's fire-proof safe shall be accompanied by an invoice in duplicate in Form No.6, Appendix III. One copy of the invoice shall after careful verification be receipted and returned to the office from which received with as little delay as possible.