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State of Andhra Pradesh - Section

Section 155 in Andhra Pradesh Rules Under the Registration Act, 1908

155.

When a document is registered in duplicate or triplicate no memorandum or copy is required to be forwarded under Sections 64 to 67 in respect of the duplicate, but the number of copies registered with the original shall be noted in the column headed "document" in the memorandum prepared from the original.