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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Andhra Pradesh - Subsection

Section 96(iii) in Andhra Pradesh Rules Under the Registration Act, 1908

(iii)Each duplicate or triplicate of a document presented for registration shall bear the same endorsement as the original document and the same registration number. The certificate of registration on the original and on the duplicate or triplicate shall mention all the pages of the volume occupied by the entries which relate to the original and the duplicate.