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NCT Delhi - Section

Section 40 in The Delhi Registration Rules, 1976

40. Certificates of registration.

-After the documents have been endorsed by a certificate as required under section 60 of the Act, the same shall be pasted in the proper book. It shall be signed by the Registering Officer and sealed with the seal of his office. This certificate shall contain the serial number of the entry, and the book, volumes and pages, wherein the document has been registered as well as the date of registration, which is the date on which the endorsement under section 60 is made, and not the date on which it was presented for registration. The endorsement shall then be copied into the register as required by section 60 of the Act.