(1) The 1 [State Government] may also appoint officers to be called Inspector of Registration offices, and may prescribe the duties of such officers. (2) Every such Inspector shall be subordinate to the Inspector-General. STATE AMENDMENT Orissa Amendment of section 8.--In section 8 of the Registration Act, 1908 (16 of 1908) (hereinafter referred to as the principal Act),-- (a) in sub-section (1), for the words " Inspector of Registration Offices" the words " Additional Inspector –General of Registration, Joint Inspector-General of Registration and Deputy InspectorGeneral of Registration" shall be substituted; and (b) in sub-section(2), for the words "Inspector", the words "Additional Inspector-General, Joint Inspector-General and Deputy Inspector-General" shall be substituted. [ Vide Orissa Act 8 of 2002, s. 2]Open in Lexace · Ask the AI about this section
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