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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(3) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965

(3)Loan bonds forwarded to the registration office for being filed in Book No.1 maintained in that office should be sent under cover of a chalan in Form No.2 given in the Appendix which shall be drawn up in duplicate. Columns 1 and 2 of the Schedule to the chalan should be filled up in the issuing office. The registering officer concerned should retain the bonds and the original copy of the chalan. He will return the duplicate of the chalan after filling up columns 3 to 7 of its Scheduled to the Tahasildar. The particulars received from the registration office relating to each bond should be entered in red ink on the top of the original bond under the signature of the Tahasildar.Chapter-IV Issue of permits and supply of fertilizers