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

State of Bihar - Subsection

Section 8(2) in Bihar State Public Records Act, 2014

(2)No record created before the year 2014 shall be destroyed except where in the opinion of the Director and the Head of Archives and Archivist it is so defaced or is in such condition that it cannot be put to any Archival use but signature of three persons will be essential on such decision.