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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Odisha - Subsection

Section 135(3) in The Orissa Registration Rules, 1988

(3)When a copy of document is sent to the Registrar of another district under Section 65 or 66, a memorandum need not be sent to any Sub-Registrar whose office has been amalgamated under Sub-section (2) of Section 7, with that of the Registrar of such district.