Section 60(2)(iii) in The Orissa Registration Rules, 1988

[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(2)(iii) in The Orissa Registration Rules, 1988

(iii)[ That the photographs, signature along with thumb impressions of the executant(s) to the endorsement of the admission of execution on the document shall be made through electronic device.] [Inserted vide Orissa Gazette Extraordinary No. 539 dated 17.4.2009]

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State of Odisha - Subsection

Section 60(2)(iii) in The Orissa Registration Rules, 1988