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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Registration Rules, 1988

(1)When a Joint Sub-Registrar is appointed, as a temporary measure, to assist a Sub-Registrar, he will have no separate office or establishment but will work with the other permanent Sub-Registrar, the documents registered by both Sub-Registrars being entered in the same returns and registers and indexed in the same sheets.