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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Andhra Pradesh - Subsection

Section 159(iv) in Andhra Pradesh Rules Under the Registration Act, 1908

(iv)The Registering Officer in whose office the document was originally registered shall in any case forward to the proper office, free of charge, a copy of a memorandum of the document in accordance with the procedure prescribed by Sections 64 to 66 and the receiving officer shall file the copy of Memorandum in his file Book 1.