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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Odisha - Subsection

Section 109(4) in The Orissa Registration Rules, 1988

(4)In posting entries relating to copies and memoranda of document, the names of the office in which the copy or memorandum is filed shall be entered in the columns "where registered:" in Index No. I and "Office of original registration in Index No. II. The name of the office where the original deeds have been registered shall also be entered within brackets under the entries in the said columns.