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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Odisha - Subsection

Section 122(c) in The Orissa Registration Rules, 1988

(c)Searches to be made without delay-When an application is made for copy, the inspection of the book should be made and copying fee with stamp and cartridge paper realised if possible, on the date of application while the applicant is in attendance, in order to avoid the possibility of issuing a wrong copy if the applicant has not given in the application the correct number of the document and other particulars. -