Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 4 in The Registration (Orissa Amendment) Act, 2001 4. Amendment of Section 19-A. - In Section 19-A of the principal Act, in Sub-section (2), for the words "otherwise prepared", the words "otherwise legibly prepared" shall be substituted.
