Section 150(1)(c) in Rajasthan Registration Rules, 1955

[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Rajasthan - Subsection

Section 150(1)(c) in Rajasthan Registration Rules, 1955

(c)When ordered by the head of a Government office in respect of security bonds filed by the Government officials for due discharge of their duties or in connection with encumbrances on the property pledged as a security for the house building advances granted to Government servants.

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State of Rajasthan - Subsection

Section 150(1)(c) in Rajasthan Registration Rules, 1955