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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(1) in Bihar Public Records Rules, 2015

(1)No public record shall be destroyed without being recorded and reviewed. In the month of January every year, each Records Creating Agency shall record after consulting the records retention Schedule, all those files on which action has been completed. This work shall be a accomplished, in consultation with, the records officer.