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State of Rajasthan - Section

Section 5 in Rajasthan Registration Rules, 1955

5. Definitions.

- In these rules, unless there is anything repugnant in the subject or context:-I. "the Act" means the Indian Registration Act, 1908 (No. XVI of 1908):II. "Appendix" means an appendix to these rules;III. "Form" means a form in Appendices to these rules;IV. "Registering Officer" includes both a Registrar and a Sub-Registrar appointed under the Act;V. "Registration Office" includes both a Registrar's Office and a Sub-Registrar's Office;VI. "Rule" means a rule made under the Act; andVII. "Section" means a section of the Act.