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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Andhra Pradesh - Subsection

Section 159(ii) in Andhra Pradesh Rules Under the Registration Act, 1908

(ii)Where the proper office of registration is situated, in a district other than that in which the office of wrong registration is situated, the application shall be made to the Registrar of that other district.