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 8] [Entire Act] State of Bihar - Subsection Section 8(b) in Bihar Instruments Valuation Rules, 1991 (b)The Registering Officer shall refer such instruments to the Collector along with Form I referred to in the Appendix of the Rules and maintain one copy of the form in his office as a record.
