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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Registration Rules, 1955 Volume II

(2)They may also enquire from the leading residents in villages and cities whether they have had any documents registered recently and if so, whether they were asked for any gratuity: and how much they paid to the Sub-Registrar on account of registration fee and check the receipt entry.