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 26] [Entire Act] State of Bihar - Subsection Section 26(1) in Bihar Registration Rules, 2008 (1)The discretion reposed in the Registering Officer by Section- 63 to administer oath shall not be exercised unless he doubts the truth of any verbal statement made to him.
