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] [Section 43] [Entire Act] State of Bihar - Subsection Section 43(3) in Bihar Registration Rules, 2008 (3)As soon as the approval of the Inspector General of Registration for destruction is received the records shall be destroyed and a note to this effect shall be recorded signed and dated by the sub registrar in the destruction register.
