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State of Rajasthan - Section

Section 64 in Rajasthan Registration Rules, 1955

64. Index how to be prepared.

- Index entries shall be made on the same days as the document to which they relate is copied or filed in its proper register, or at latest on the following day. The official, who indexes the document shall append his signature with date under the words indexed by' which will be entered in red ink on the top of the copy of the document entered in the proper register, on the document filed in Additional book No. I under rule 33 on the document filed in Additional book No. IV under ride 49 or on a copy or memorandum filed in File book No. I under rule 34 read with rule 35 as the case may be. The registering officer shall, before he certifies a copy as true copy under rule 57 or finally endorses a document, copy or memorandum under ride 33 or 35 satisfy himself that the same has been properly indexed. The indexes shall be kept in Hindi. The headings of the columns have however been printed both in English and in Hindi to enable all district Registrars and Sub-Registrars acquainted with English & able to conduct business in that language to prepare indexes of English documents in English. The English lettered sheets of the index should at the time of building be put with sheets of the corresponding Hindi letter.