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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(b) in Rajasthan Partnership Rules, 1952

(b)Copies of the documents kept in the Registrar's office shall on application and payment of the prescribed fee, be furnished by the Registrar, to any person who satisfies the Registrar that he has sufficient interest in the contents of the documents of which he applied for copies and that mere copies of any entry in the Register will not serve his purpose.