Section 90(1) in The Orissa Registration Rules, 1988
(1)When all the persons executing a document or their representative, assigns or agents have appeared and admitted execution and the document is admitted to registration, it shall be copied into the appropriate Register Book [or may also be kept in Computer floppies or diskettes, or any other Electronic Form as may be determined by the Inspector-General of Registration from time to time.] [Added vide Orissa Gazette Extraordinary No. 735 dated 31.5.2002. (Notification No. SRO 494/2002 dated 30.5.2002).]
