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State of Bihar - Section

Section 44 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876

44.

In district offices the following records shall be preserved in perpetuity:-All register books A, B and C, and their indexes.The Catalogue.Registers of Refusals.Register of Appeals.Reports of the destruction of records and list of papers destroyed.