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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2) in Bihar Public Records Rules, 2015

(2)Research scholar shall submit an application in Form-8 to the Director or Head of the Archives, as the case may be, for permission to study the records. The Director or Head of the Archives, as the case may be, may refused such permission in public interest and for reasons to be recorded on the said application.