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State of Rajasthan - Section

Section 44 in Rajasthan Registration Rules, 1955

44. Correction of defect capable of remedy.

- Orders refusing to register should be made only after due care and consideration, and if the impediment to registration be a mere informality or defect capable of remedy, opportunity should always be given to the parties to correct the law. In such cases registration shall be deferred, and no final order of refusal shall be made until the document concerned becomes time barred.