Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 213] [Entire Act] State of Andhra Pradesh - Subsection Section 213(b) in Andhra Pradesh Rules Under the Registration Act, 1908 (b)The completed registers and receipt books maintained under this rule, shall be surrendered to the licensing authority at the end of each calendar year:
