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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(2) in Bihar Registration Rules, 2008

(2)In January of each year a list of old records and unclaimed documents to be destroyed after expiry of the period as described in Appendix-F shall be prepared in each sub-Registry office and shall be sent to the Inspector General of Registration for orders of destruction.