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THE REGISTRATION (ORISSA AMENDMENT) ACT, 1975
THE REGISTRATION (ORISSA AMENDMENT) ACT, 1975
[Published vide Orissa Gazette Ext./13-4-1976-O.A. No. 11 of 1976.
For Statement of Objects and Reasons, see Orissa Gazette Ext. No. 1788/10.11.1975.]
PREAMBLE
An Act to amend the Registration Act, 1908 in its application to the State of Orissa
Be it enacted by the Legislature of the State of Orissa in the Twenty-sixth Year of the Republic of India, as follows:
Section 1 - Short title
This Act may be called the Registration (Orissa Amendment) Act, 1975.
Section 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".
