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

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State of Odisha - Subsection

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

(a)register the document himself, in which case the extra fees prescribed in Article D of the table of fees, as well as the penalty imposed under Section 25 or the proviso to Sub-section (1) of Section 34, as the case may be, shall be levied, or

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State of Odisha - Subsection

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