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State of Odisha - Section

Section 9 in The Registration (Orissa Amendment) Act, 1989

9. Amendment of Section 55.

- In this principal Act, in Section 55-
(a)in Sub-section (2), for the words "document entered or memorandum filed", the words "document of which a true copy or a memorandum is filed" shall be substituted;
(b)in Sub-section (4), for the words "authority entered", the words "authority of which a true copy is filed" shall be substituted; and
(c)in Sub-section (5), for the words "document entered", the words "document of which a true copy is filed" shall be substituted.