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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Rajasthan - Subsection

Section 96(7) in Rajasthan Registration Rules, 1955

(7)When proceedings are suspended under sub-rules (1), (5) and (6) A note shall be made in the minute book and if the document is returned to the person presenting it, the reasons for this shall be endorsed on it.