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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Andhra Pradesh - Subsection

Section 222(5) in Andhra Pradesh Rules Under the Registration Act, 1908

(5)The Inspector General shall make adequate arrangements, including maintenance of the required stand by systems and spares and retention of the services of technical personnel, as may be required to enable the registering officers to comply with sub-rule(4)