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[Cites 0, Cited by 0] [Section 124(3)] [Section 124] [Entire Act]

State of Odisha - Subsection

Section 124(3)(b) in The Orissa Registration Rules, 1988

(b)Stamps not allowed for signature - Registering Officers should always sign their names with their own hand and date them. The use of a stamp for signature is strictly prohibited in any proceeding under the Indian Registration Act.