Section 46(1)(b) in The Orissa Registration Rules, 1988

[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Odisha - Subsection

Section 46(1)(b) in The Orissa Registration Rules, 1988

(b)direct the registration of the document, on payment of the said penalty, by any Sub-Registrar in whose office it could have been registered if presented within the said period of four months-

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State of Odisha - Subsection

Section 46(1)(b) in The Orissa Registration Rules, 1988