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State of Odisha - Act

The Registration (Orissa Amendment) Act, 1975

ODISHA
India

The Registration (Orissa Amendment) Act, 1975

Act 11 of 1976

  • Published on 1 January 1976
  • Commenced on 1 January 1976
  • [This is the version of this document from 1 January 1976.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Registration (Orissa Amendment) Act, 1975Orissa Act No. 11 of 1976Published vide Orissa Gazette Extraordinary/13-4-1976.For Statement of Objects and Reasons, see Orissa Gazette Extraordinary No. 1788/ 10.11.1975.An Act to amend the Registration Act, 1908 in its application to the State of OrissaBe it enacted by the Legislature of the State of Orissa in the Twenty-sixth Year of the Republic of India, as follows :

1. Short title.

- This Act may be called the Registration (Orissa Amendment) Act, 1975.

2. Amendment of Section 69.

- In Section 69 of the Registration Act, 1908 (16 of 1908) in Sub-section (1), after Clause (b), the following new clause shall be inserted, namely :"(bb) providing for the grant of licences to document writers, the revocation of such licences, the terms and conditions subject to which and the authority by whom such licences shall be granted, the exemption of any class of document writers from the licensing provisions and the conditions subject to which such exemption shall be granted and generally for all purposes connected with the writing of documents to be presented for registration".