Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 224 in Bihar Chaukidari Manual 224. For the purpose of the destruction of records, the registers shall be classified follows:-A - Register I.B - Registers II, V, VI, VIII, IX, X, XI, XII, XIII, XIV, XV, XVI, XX, XXII.C - Register XVIII, XIX, XXI.
