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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Andhra Pradesh - Subsection

Section 194(iii) in Andhra Pradesh Rules Under the Registration Act, 1908

(iii)The date of destruction and the number and date of the order, if any, sanctioning the same shall be noted in the record register against the entry of true record destroyed, each such note being attested and dated by the Registering Officer.