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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Odisha - Subsection

Section 160(1) in The Orissa Registration Rules, 1988

(1)When the registration of a deed is refused, the fees levied shall be refunded. All documents on which refund is due shall be forthwith entered in the register prescribed in Form No. 31 Appendix-I. Fees paid for unit, Commission, Summons and travelling allowance shall not be refunded.