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 70] [Entire Act] State of Odisha - Subsection Section 70(1) in The Orissa Registration Rules, 1988 (1)If a summon is issued under Section 36 addressed to a person, who is alleged to be the executant of a document it shall require him to attend either in person or by duly authorised agent.
