Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Odisha - Subsection Section 34(4) in The Orissa Registration Rules, 1988 (4)If the party prays, for time for deposit of fees on any reasonable ground, the same may be allowed but application for further extension should not be entertained.
