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State of Rajasthan - Section

Section 27 in Rajasthan Registration Rules, 1955

27. Certificate of examination.

- When a volume is filled up and at the end of each calendar year (at whatever point in a volume this may occur), the registering officer shall certify after the last entry in the volume or of the year, as the case may be, the number of entries made in that volume, during the current calendar year and the number of pages on which they are written. He shall also examine those entries and note in his certificate any errors or defects that he may discover and any accidental omission to make entries on any of the pages dealt with by the certificate. If in any current volume no entry is made in any calendar year, the registering officer shall enter a certificate to that effect in that volume.