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

State of Bihar - Subsection

Section 39(1) in Bihar Registration Rules, 2008

(1)Each District Sub Registrar's office shall be a central office of electronic data for the district and the database of the subordinate offices shall be transferred in its own data base before being forwarded in the CDDVD or any electronic form meant for the office of the Inspector of Registration Offices.