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State of Odisha - Section

Section 27 in The Orissa Registration Rules, 1988

27. Endorsement of Certificates of admissibility.

- If the requirement of the law have been complied with in respect of all these particulars indicated in Rule 25 and there are no impediments to the acceptance of a document for registration, a certificate of admissibility in Form No. I Appendix II, shall be endorsed on the face of the document [or such endorsements may also be made through the Computer] [Inserted vide Orissa Gazette Extraordinary No. 735 dated 31.5.2002. (Notification No. SRO 494/2002 dated 30.5.2002).] and shall be signed and dated by the Registering Officer.