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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Odisha - Subsection

Section 122(d) in The Orissa Registration Rules, 1988

(d)Striking off application for search or inspection or copy- An application for search or inspection to be conducted by the party or copy should be struck off if search or inspection or if payment of the necessary copying fee with the requisite stamp and cartridge paper is not made within thirty days of the application and after that no refund of the search or inspection fee should be allowed.