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State of Rajasthan - Section

Section 14 in Rajasthan Registration Rules, 1955

14. Record to be permanently preserved.

- The following records shall be permanently preserved:-
(1)All register books and indexes prescribed by any previous law.
(2)All register books and their indexes, translations and true copies filed and books containing abstract of authenticated powers of attorney prescribed by the Act.
(3)Register of powers of attorney authenticated.
(4)Authenticated special powers of attorney under which documents have been registered.
(5)Catalogues.
(6)List of records destroyed.