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State of Odisha - Section

Section 2 in The Registration (Orissa Amendment) Act, 2001

2. Amendment of Section 8.

- In Section 8 of the Registration Act, 1908 (hereinafter referred to as the principal Act), -
(a)in Sub-section (1), for the words, "Inspector of Registration Officer", the words "Additional Inspector-General of Registration, Joint Inspector-General of Registration and Deputy Inspector-General of Registration" shall be substituted; and
(b)in Sub-section (2), for the words "Inspector", the words "Additional Inspector-General, Joint Inspector-General and Deputy Inspector-General" shall be substituted.