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 3] [Entire Act] State of Bihar - Subsection Section 3(5) in Bihar Registration Rules, 2008 (5)The State level society shall be responsible for maintaining the software procured by the state government for use in the computerized process of registration. No other software shall be utilized for the registration process.
