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State of Rajasthan - Section

Section 41 in Rajasthan Registration Rules, 1955

41. Unwillingness to register.

- If, after the presentation of a document for registration, the executant thereof does not appear, and the presenter neglects or refuses to enforce his attendance under Part VII of the Act, document may be returned if claimed back. In case it is not claimed back, the refusal to register should be recorded after the four months limit prescribed in section 34 has expired and the document is to be sent to the District Registrar for safe custody under rule 22.