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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(1) in The Orissa Registration Rules, 1988

(1)When a power of attorney is executed before a Registering Officer at his office, he shall, after satisfying himself of the identity of the Principal and obtaining, when necessary, his, left thumb impression against his signature, authenticate it in Form No. 9(a) given in Appendix-II.