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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3) in The Orissa Apartment Ownership Rules, 1992

(3)The apartment owner after execution of the instrument under Sub-rule (1) furnish the same to the competent authority for acceptance of the instrument, who shall make an endorsement of his acceptance on the body of the instrument certifying the fact of its acceptance under his dated signature and official seal and return the same to the apartment owner for registration.