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Registration Act, 1908 3. Inspector-General of Registration (1) The State Government shall appoint an officer to be the Inspector-General of Registration for the territories subject to such government: PROVIDED that the State Government may, instead of making such appointment, direct that all or any of the powers and duties hereinafter conferred and imposed upon the Inspector-General shall be exercised and performed by such officer or officers, and within such local limits, as the State Government appoints in this behalf. (2) Any Inspector-General may hold simultaneously any other office under the Government.    |
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