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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Rajasthan - Subsection

Section 102(2) in Rajasthan Registration Rules, 1955

(2)The above instructions are however subject to the proviso that the sub-registrar may immediately record a refusal to register, without reporting the matter to the District Registrar, if it is apparent that the failure to addenda is due to the willful default or neglect of the executant as the refusal in this case will be on ground of denial of execution.