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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(2) in The Orissa Registration Rules, 1988

(2)The said fees may be taken either from the presentant, if he appears, or from the person nominated in writing in that behalf on the receipt, and the requisite entries shall then be made in the fee-book and in the receipt.