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State of Bihar - Section

Section 12 in Bihar Registration Rules, 2008

12. Identification of the executant.

- The identification of the executant shall be done preferably by one of his co-villagers whose identity may be verified by any of the following documents --
(i)Voter's identity card,
(ii)Ration card,
(iii)PAN card,
(iv)Motor vehicle license:
Provided that a licensed document writer of that office may also identify an executant.