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 122] [Entire Act] State of Odisha - Subsection Section 122(e) in The Orissa Registration Rules, 1988 (e)Examination of copies - All copies should be examined by an Officer of the permanent establishment before issue who will endorse or stamp them as follows :
