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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(2) in Bihar Public Records Rules, 2015

(2)The Director or Head of the Archives, as the case may be, shall, there after, submit a report of the action taken by the Records Officer in pursuance to the provisions of clauses (a) to (k) of sub-section (1) of section 6 of the Act to the Cabinet Secretariat Department of the Government every year.