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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(1) in The Orissa Registration Rules, 1988

(1)On opening a new register book the Registering Officer shall count and satisfy himself that the number of pages contained in it corresponds with that given in the certificate on its title page. If the number is found correct, he shall certify to that effect as the top of the first page in the form "this book contains......pages consecutively numbered".In case there is any discrepancy in the numbering of pages or if there is any damages in any of the pages, the register shall nevertheless be used, after making proper correction in the numbering of pages and recording a certificate to that effect. In any case, the damaged pages, either purported or torn shall cancelled and the fact should be mentioned in the certificate under intimation to the Director, Stationery, Printing and Publication.