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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Odisha - Subsection

Section 113(3) in The Orissa Registration Rules, 1988

(3)When an application for copy is forwarded to the Registrar under Sub-rule (2), the necessary stamp and paper collected, shall accompany it. Fees for search, inspection and copy be credited to the accounts of the Sub-Registrar.