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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(2) in Bihar Deed Writers Licensing Rules, 1996

(2)Non-observance of any of the conditions of the licence or any misconduct on the part of the licence during the continuance of the licence shall be deemed to be a disqualification to obtain a renewal of the licence.