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State of Rajasthan - Section

Section 120 in Rajasthan Registration Rules, 1955

120. Return of commission.

- When the commission has been executed, the Commissioner shall return the document to the office from which it was issued with a report which will be endorsed upon the document in the following form:"Having visited the residence of A.B. son of C.D. at I have this day examined the said A.B. who has been identified to my satisfaction by E.F. Son of G.H. admitted (or denied) the execution of this power (or document) and the receipt of the consideration (or part of it).Full signature of executant.Full signature of witnesses.Full signature of Commissioner."