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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of Andhra Pradesh - Subsection

Section 213(a) in Andhra Pradesh Rules Under the Registration Act, 1908

(a)A licensee shall maintain:
(i)a register in Form 'E' of Appendix-IX.
(ii)a receipt book in Form 'F' of Appendix-IX, and
(iii)shall issue receipts for all moneys received on account of the work connected with every document written by him.