Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Odisha - Subsection Section 45(b) in The Orissa Registration Rules, 1988 (b)When a document is presented for registration in duplicate or triplicate, the fine referred to in Sub-rule (a) shall be calculated as on the original document.
