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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Odisha - Subsection

Section 97(3) in The Orissa Registration Rules, 1988

(3)Documents presented for registration under Sub-rule (1) shall be given priority and every endeavor shall be made to return them to the party concerned on the day they are admitted to registration.Note - The duplicate shall be compared carefully and discrepancy, if any, shall be got reconciled by the party.