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

State of Odisha - Subsection

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

(b)In the other file book he shall file
(i)Copies of maps and plans mentioned in Section 21 of the Act;
(ii)Communications received from other Registering Officers/ Departments/Courts relating to the cancellations, modifications, rectification and discharge of transactions evidenced by documents previously registered or papers previously filed.
(iii)Copies and transactions presented under Sections 19, 62 referred to in Rule-21.