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] [Entire Act] State of Odisha - Section Section 8 in The Orissa Registration Rules, 1988 8. Custody of seals. - The Seals prescribed by Section 15 shall always remain in the personal custody of the registering officer for whose use they are respectively provided and shall be kept under lock and key when not in use.
