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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(3) in The Orissa Registration Rules, 1988

(3)if the persons already examined as representatives have admitted execution and if on the notified day the persons summoned to appear and admit execution and if any other person claiming to be a representative or an assignee who may appear on that day admits execution, the document shall be registered. If the Registering Officer is satisfied that any representative or assignee who has right to appear deny execution or wilfully avoid appearance the document shall be refused registration in toto.