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NCT Delhi - Section

Section 46 in The Delhi Registration Rules, 1976

46. Statement on oath how to be recorded.

-Statement made on oath under section 63 of the Act, shall not be recorded on the documents to which they relate, but on separate sheets of paper, which shall be filed in the office. A note, however, to the effect that recorded evidence has been taken, shall in such cases be endorsed on the document, and entered in the book in which it is registered in the column provided for copies of endorsements.