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] [Section 40] [Entire Act] State of Odisha - Subsection Section 40(2) in The Orissa Registration Rules, 1988 (2)Pending orders on such reference to a Registrar under Sub-rule (1) the Registering Officer, may however record the admission of execution and the examination of the witnesses, if any.
