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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1)(ii) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990

(ii)if the order was passed by an Additional District Magistrate appointed as the District Registrar under Section 6 of the Registration Act, 1908, to the Collector of the district; and