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[Cites 0, Cited by 0] [Section 229] [Entire Act]

State of Andhra Pradesh - Subsection

Section 229(2) in Andhra Pradesh Rules Under the Registration Act, 1908

(2)The certificate of registration required to be made under Section 60 of the Act, shall be made in the format shown below in respect of the documents registered under the Computer aided Administration of Registration Department system:Registered as No ......... of ............. of books 1 ............... day of .......... 200/ ........... S.E.Signature of Registering Officer.