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State of Madhya Pradesh - Section

Section 28 in The M.P. Registration Rules, 1939

28. Record of admission endorsement.

- When execution is admitted, the Registering Officer shall record in a formal endorsement on the document in Form 6 of Appendix A. the fact of such admission together with a memorandum of,-
(a)the payment of money or delivery of goods made in the presence of the Registering Officer,
(b)an admission of the receipt of consideration in whole or part, and
(c)the balance of consideration, if any, remaining to be received after registration.