Section 143(3) in The Orissa Registration Rules, 1988
(3)The Registering Officer in whose office the document was originally registered shall follow the procedure prescribed by Sections 64 to 66 of the Act and shall forward to the proper office, free of charge, a copy or a memorandum of the document. The Receiving Officer shall file the copy or memorandum in his file-book number-1 making necessary cross-reference in the previously received Memo or copy.Part-XXII Refusal to Register[Section 35(3) 71 and 76]
