Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(1) in Rajasthan Registration Rules, 1955

(1)The receipt book will be in Form No. 9 App. I each volume of the book contains one hundred blank printed forms and each form is divided into three parts, given below:-
(i)To contain particulars for indentifying the document presented for registration and an acknowledgment of the receipt of the prescribed registration fees. This is to be filled up, torn off and given to the presenter on realization of the fees.
(ii)To contain a brief description of the document, an acknowledgement of its receipt for registration. This is the receipt' mentioned in section 52 of the Act, and it should be filled up. torn off and given to the person presenting the document at the same time as the receipt for the fees.
(iii)The counterfoils which remain permanently in the book.