Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Bihar - Subsection Section 9(b) in Bihar Instruments Valuation Rules, 1991 (b)The Registering Officer shall refer such instrument to the Collector in Form I referred to in the Appendix of the Rules and shall maintain a copy of the same in his office as a record.
