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State of Rajasthan - Section

Section 15 in Rajasthan Registration Rules, 1955

15. Transfer of records to central office of record.

- At the commencement of every calendar year such of the following books and indexes as are completely filled up and in which the last entry dates back over 5 years, shall be transferred to the central office of record.
(1)Register books No. I to V prescribed by the Act and register book No. VI.
(2)File books.
(3)File books of special powers of attorney under which documents have been registered.
(4)Indexes No. I, II, III and IV. The indexes shall not, however, be so transferred unless the register book to which they relate, have been transferred.