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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Odisha - Subsection

Section 96(4) in The Orissa Registration Rules, 1988

(4)To the number so given to the papers referred to in Sub-rule (1)(a) and (2) a distinguishing letter as "C" for copies "M" (Memoranda), S.C. (Sale Certificate) 'O' order or L.O. (Loans Orders), or instrument of mortgage shall be suffixed considering their respective natures.