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State of Rajasthan - Section

Section 43 in Rajasthan Registration Rules, 1955

43. Denial as to receipt of consideration.

- The case, of-simple denial of receipt of consideration is met by rule 40. If the document is not claimed by the person who presented it, or some one authorised by him to receive it (Section 61) it should be retained for one month under rule 22 and then sent to the District Registrar.