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[Cites 0, Cited by 0] [Section 204] [Entire Act]

State of Andhra Pradesh - Subsection

Section 204(n) in Andhra Pradesh Rules Under the Registration Act, 1908

(n)that if he is Village Officer, he shall not leave the charge of village or villages as the case may be, in connection with his work as a document writer to the detriment of Government work: