Section 17(2) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(2)Sub-rule (4) of Rule 13 lays down that a copy of the agreement in Form 'B' and where the loan is sanctioned on the strength of security furnished by surety or sureties, a copy of such of the bonds in Forms 'C' and 'D' shall be sent to the registering officer under Sub-section (3) of Section 89 of the Indian Registration Act, 1908 (XVI of 1908).
