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State of Rajasthan - Section

Section 127 in Rajasthan Registration Rules, 1955

127. Certificate of registration.

- The certificate of registration required by section 60 shall he endorsed on the document registered according to Form F of rule 185 and shall be signed by the registering officer and sealed with the seal of his office. It shall contain the serial number of the entry and the hook, volume and page where in the document has been registered as well as the date of registration which it may he explained, is the date on which the instrument is copied into the register, and not the date on which it was presented for registration.