Section 15 in The Registration (Orissa Amendment) Act, 1989
15. Insertion of new section.
- In the principal Act, after Section 89-A, the following section shall be inserted, namely :"89B. Power of State Government to make rules. - (1) The State Government may, by notification in the Official Gazette, make rules for all purposes connected with the filing of true copies of documents in the appropriate books under this Act.(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".
