94. Procedure for registration of documents in duplicate, triplicate etc. copies.
- When two or more copies of the same document are admitted, to registration it shall not be necessary to copy the document more than once in the Register-book. So far as the duplicate, triplicate or other copy is concerned, only the document and endorsements excepting the certificate under Section 60 referred to in Rule 92 and those of the stamp vendor shall be copied immediately below, the copy of the original document. The stamp vendors endorsements shall be copied in the central portion and the other endorsement in the left hand margin of the page, the document number being noted above each. The difference between the original and a duplicate including correctness, if any, shall be copied above the respective copy of the stamp vendors certificate in the certificate of final endorsement besides the document number of the original deed, the numbers assigned to the duplicate(s) shall also be mentioned.
