Section 60(2)(ii) in The Orissa Registration Rules, 1988

[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(2)(ii) in The Orissa Registration Rules, 1988

(ii)When a person, who cannot write, signs his name by means of a mark or by touching the pen, his name shall be recorded in full and the writer of the name shall also sign and. date his own signature in attestation that the mark was affixed or the pen touched in his presence.

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State of Odisha - Subsection

Section 60(2)(ii) in The Orissa Registration Rules, 1988