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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(2)(a) in The Orissa Registration Rules, 1988

(a)The party should be called the next day and if he responds the document should be returned to him with his signature obtained in the register. In case he fails to turn up continuously, the document should be destroyed after 15 (fifteen) days, recording the date of destruction in column 5 of the register.