Section 65(1)(iii) in The Orissa Registration Rules, 1988

[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(1)(iii) in The Orissa Registration Rules, 1988

(iii)if any of the person ascertained to be representative or assigns of the deceased executant are present in the office, at the time of the presentation of the document under Clause (i) of Sub-rule (1) or on the day fixed for the appearance of the executant in case under Clause (ii) of Sub-rule (1) he shall examine them on that day in regard to the execution of the document by the deceased.

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State of Odisha - Subsection

Section 65(1)(iii) in The Orissa Registration Rules, 1988