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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Odisha - Subsection

Section 72(6) in The Orissa Registration Rules, 1988

(6)The cost of the service of the notices and of its publication including the charges for beating drums shall be levied in advance from the person who presents the document for registration.Note - (1) The day-to-day entry should be made in the minute book giving only a bare recital of important facts.