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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Andhra Pradesh - Subsection

Section 160(ii) in Andhra Pradesh Rules Under the Registration Act, 1908

(ii)If before a document is returned to the party, the Registering Officer detects that the fee was deficitly levied on such document, he may collect from the party the amount required to make up the deficiency. A report of every such collection shall forthwith be submitted to the Registrar of the District.