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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1)(i) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990

(i)if the order was passed by a Sub-Collector, to the Additional District Magistrate appointed as the District Registrar in pursuance of Section 6 of the Registration Act, 1908;