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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(1)(e) in Bihar Deed Writers Licensing Rules, 1996

(e)that he shall write or cause to be written documents legibly and in accordance with the instructions that may be issued from time to time by the licensing authority or the Inspector-General of Registration;