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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(c) in The Orissa Registration Rules, 1988

(c)Documents refused registration for delay in presentation and appearance, if represented for registration either under an order passed by a Registrar in an appeal or under an order of a Civil Court should be assessed with fines leviable for the delay based on the dates of original presentation or appearance as the case may be besides the usual registration fees.