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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(1)(d) in The Orissa Registration Rules, 1988

(d)any person who signs a document as an executant in token of his assent to the transaction not merely as witness, even though he may not be described as an executant in the body of the document itself.