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[Cites 0, Cited by 0] [Section 232] [Entire Act]

State of Andhra Pradesh - Subsection

Section 232(2) in Andhra Pradesh Rules Under the Registration Act, 1908

(2)CD or tape after it is completely filled with images of scanned documents, duplicate and triplicate copies of such a CD or tape shall be generated, following such procedure as may be specified by the Inspector General in this behalf.