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Registration Act, 1908 91. Inspection and copies of such documents 33[(1) Subject to such rules and the previous payment of such fees as the 34[State Government, by notification in the Official Gazette, prescribes in this behalf,] all documents and maps mentioned in section 90, clauses (a), (b), (c) and (e), and all registers of the documents mentioned in clause (d), shall be open to the inspection of any person applying to inspect the same, and, subject as aforesaid, copies of such documents shall be given to all persons applying for such copies. 35[(2) Every rule prescribed under this section or made under section 69 shall be laid, as soon as it is made, before the State Legislature.]    |
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