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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Odisha - Subsection

Section 147(ii) in The Orissa Registration Rules, 1988

(ii)If it contains unattested interlineations, blanks, erasures or alterations which in the opinion of the Registering Officer, requires to be attested or entered in a note at the foot of the document.