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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Rajasthan - Subsection

Section 74(3) in Rajasthan Registration Rules, 1955

(3)All fees for the registration of documents are payable on presentation but should not be realised until the document is formally accepted for registration. All fees received shall be credited to Government. whether the documents hare been admitted to registration or not Travelling allowance realised under the provision of article XIV, subclauses (4) and (5) of the table of fees may however be appropriated by the registering officer or Commissioner, as the case may be.