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State of Andhra Pradesh - Section

Section 228 in Andhra Pradesh Rules Under the Registration Act, 1908

228. Registration of the Document

:— (1) After completion of the procedure prescribed in the Rules 223 to 227, the registering officer shall admit the document to registration in terms of the provisions of Sections 58 and 59.
(2)The registering officer shall then assign a regular number to the document and mark it in dark ink on all the sheets of the document.