Section 30(2)(c) in The Orissa Registration Rules, 1988

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(2)(c) in The Orissa Registration Rules, 1988

(c)If the alleged executant appears the Registering Officer will explain him that a document purporting to have been executed by him, was presented on a previous date and enquire whether he admits execution, if he does, the Registering Officer will proceed to comply with the requirements of Rule 27, Sections 52 and 58.

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State of Odisha - Subsection

Section 30(2)(c) in The Orissa Registration Rules, 1988