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State of Rajasthan - Section

Section 80 in Rajasthan Registration Rules, 1955 Volume II

80. Distribution of Registers, Receipts and File Books.

- Registers Nos. I to VIII and the File Book No. I will be retained in the custody of the Deputy Inspector General of Registration of the Circle and supplied to the District Registrars and Sub-Registrars only as they are required on application in Form No. 20, Appendix III. Sub-Registrars should make applications in ample time to admit of the arrival of these registers and books before they are actually required. Spare blank volumes of these registers and books should on no account be allowed to remain in Sub- RegistrarsÂ’ offices longer than is absolutely necessary before being brought into use.Before issuing these registers and books to the District Registrars and Sub-Registrars, the Deputy Inspector General of Registration will certify the number of pages in each of the registers and books on the title page in accordance with section 16(2) of the Act.