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State of Odisha - Section

Section 12 in The Orissa Registration Rules, 1988

12. Procedure in case of temporary non-receipt of seals.

- If a Registering Officer finds himself temporarily un provided with the prescribed seal, registration shall nevertheless proceed as usual and such documents as have been transcribed shall remain in his custody until the seal can be affixed to the registration certificate.Part - V Books and Fire Proof Boxes(Section 16)