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 66] [Entire Act] State of Odisha - Subsection Section 66(1) in The Orissa Registration Rules, 1988 (1)When the Registering Officer is not personally acquainted with the executants of a document he shall require them to furnish the best testimony available to establish their identify.
