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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(2) in Bihar Marriage Registration Rules, 2006

(2)The hard copy of the information maintained on computer in the office of Marriage Deputy Registrar General shall be printed each year and shall be got bound which shall be the permanent record of that office and read as public document within the meaning of the Indian Evidence Act, 1872.