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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Andhra Pradesh - Subsection

Section 80(vi) in Andhra Pradesh Rules Under the Registration Act, 1908

(vi)An officer assuming charge of a Registrar's Office, either permanently or temporarily, shall compare the sealed covers and wills with the entries in Book 5 and in the register prescribed in Clause (v) and shall report to the Inspector-General whether they are correct and whether the covers are preserved properly.