Section 96(1)(a) in The Orissa Registration Rules, 1988

[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

(a)In one of such file books he shall file-

(i)Memoranda of registered documents which have been forwarded to his office under Sections 64 to 66 of the Act.

(ii)Copies of certificates and orders received under Section 89 of the Act.

(iii)Declaration under the Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1975.

(iv)Copies of instrument received under the provisions of the Orissa Co-operative Societies Act, 1962 (Orissa Act 2 of 1963).

(v)Copies of order of Revenue Officer forwarded under Section 19 of the Orissa Land Reforms Act, 1960.

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