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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(5) in Rajasthan Registration Rules, 1955 Volume II

(5)Whether the executant admitted execution and had been properly identified: and whether the endorsement recording such admission and identification as well as any payment of money or delivery of goods, or admission of receipt of consideration in whole or in part made in the registering officer’s presence: as prescribed in section 58, had been properly made.