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

State of Bihar - Subsection

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

(f)that he shall instruct the parties or the duly authorised agents or persons having powers of attorney to pay the fees in person direct to the Registering Officers and not through any other agency;