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State of Rajasthan - Section

Section 112 in Rajasthan Registration Rules, 1955

112. Admission by identification of executants.

- If the execution by the alleged executant is admitted and the registering officer is satisfied on the points laid down in rule 109 he should record in one or other of the forms given in rule 185 and such endorsement should be signed by the registering officer, the executant, and all the witnesses. examined: but no such endorsement is necessary on a copy of decree or order of a certificate sent under section 89 of the Act.