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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(c) in The Orissa Registration Rules, 1988

(c)As a safe-guard against tampering, Registering Officers should see that material and important items such as date, amount of consideration, rate of interest, extent of property affected holding and plot numbers are described in the document both in figures as well as words.