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 109] [Entire Act] State of Odisha - Subsection Section 109(2) in The Orissa Registration Rules, 1988 (2)In Index No. I, the names of the auction purchasers and judgement-debtor shall be indexed from sale certificates and the names of the parties shall be indexed from the memoranda.
