Section 98 in The Orissa Co-operative Societies Act, 1962
98. Registration of documents executed on behalf of a [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.] or of the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.].
- [(1) Notwithstanding anything contained in the Indian Registration Act, 16 of 1908 -(a)it shall not be necessary to register a mortgage executed in favour of the [State Co-operative Agricultural and Rural Development Bank] or any [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.] where the concerned bank sends within such time and in such manner as may be prescribed a copy of the mortgage deed to the registering officer having jurisdiction, who shall file such copy in the book maintained under Section 51 of the said Act; and(b)it shall not be necessary for any officer of the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.] or any [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.] to appear in person or by agent at any registration office in any proceedings connected with the registration of any instrument executed by him in his official capacity or to sign as provided in Section 58 of the said Act.](2)Where any instrument is so executed, the registering officer to whom such instrument is presented for registration or a copy of such instrument is sent for being filed may, if he thinks fit, refer to the officer who has executed the instrument for information respecting the same, and being satisfied of the execution thereof, shall register the instrument or, as the case may be, file the copy thereof.
