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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Andhra Pradesh - Subsection

Section 198(iv) in Andhra Pradesh Rules Under the Registration Act, 1908

(iv)The enquiry prescribed in Section 35 shall then be proceeded with and the endorsement and certificates prescribed in Sections 58 to 60 shall be made from time to time. As soon as registration is completed the registration certificate should be endorsed and the office seal impressed below it. The registration certificates shall not contain the page and volume.