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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(2) in The Orissa Registration Rules, 1988

(2)The date of execution of a document is the date on which it is signed by the party and the date which a document bears as its head is not necessarily the date of its execution though it is prima facie so.