Section 41(3)(b) in The Orissa Registration Rules, 1988

[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(3)(b) in The Orissa Registration Rules, 1988

(b)If on the receipt of the application the Registrar is satisfied with the cause shown for the delay he may pass an order directing the Sub-Registrar to register the document. The Sub-Registrar on receipt of such direction should admit the document to registration with the following endorsement added thereon.

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State of Odisha - Subsection

Section 41(3)(b) in The Orissa Registration Rules, 1988