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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2) in The Registration (Orissa Amendment) Act, 1989

(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-
(a)the furnishing of true copies of documents by the person presenting the documents for registration;
(b)the manner in which true copies of documents shall be prepared;
(c)the manner of filing such copies".