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[Cites 0, Cited by 0] [Section 63(3)] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(3)(d) in The Orissa Registration Rules, 1988

(d)that the executing party is not really dead, as alleged by the party applying for registration, such objections shall be duly considered by the Registering Officer and if they are substantiated, the document shall be returned to the party without registration.