Section 42(3)(b) in The Orissa Registration Rules, 1988

[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(3)(b) in The Orissa Registration Rules, 1988

(b)The Registrar, if satisfied with the cause shown for the delay in appearance of the executant, may pass an order directing the Sub-Registrar to register the document, on payment of the fine as provided in Section 34, Sub-section (1) in addition to the fine already imposed under Section 25, Sub-section (1) and the Sub-Registrar shall, on receipt of such order admit the document to registration with the endorsement prescribed in Rule 41 (3)(b).

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State of Odisha - Subsection

Section 42(3)(b) in The Orissa Registration Rules, 1988