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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2) in Rajasthan Registration Rules, 1955

(2)A document which has been entered in the register of unclaimed documents will thereafter not be returned until a fee at the rate prescribed by Article XIII. sub-clause (1) of the Table of fees prepared and published by the Government of Rajasthan is paid by the person whom he may have nominated to received it.