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State of Rajasthan - Section

Section 9 in Rajasthan Registration Rules, 1955 Volume II

9. Compliance of instructions.

- The neglect of instructions contained in inspection notes renders the official at fault liable to punishment. The Sub-Registrars and the registration clerks should bear this in mind that serious notice will be taken of the repetition of the same kind of mistakes. They, therefore, must familiarise themselves with the contents of inspection notes very carefully.