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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(i) in Andhra Pradesh Rules Under the Registration Act, 1908

(i)When a Power of Attorney is executed before a Registering Officer he shall after satisfying himself of the identity of the party and obtaining when necessary his left thumb impression against his signature, authenticate it in the following form: