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State of Rajasthan - Section

Section 176 in Rajasthan Registration Rules, 1955

176. Statements on oath affirmation, how to be recorded.

- Statements made on oath under section 63 shall not be recorded on the document to which they relate, but on separate sheets of paper, which shall be filed in the office. A note to the effect that recorded evidence has been taken shall, in such cases, be endorsed on the document and entered in the book in which it is registered, in the column provided for copies of endorsements.