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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(7) in Bihar Registration Rules, 2008

(7)Each office of the District sub- Registrar shall be a central office of electronic database for the district and the database of the subordinate offices shall be transferred in its own database before forwarding the CD-DVD or any electronic form meant for the Inspector General of Registration.