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State of Bihar - Section
Section 27 in Bye-Laws for the State Board of Religious Trusts
27.
The party applying for a copy of any proceedings or record which appertains to a year previous to the current calendar year shall, besides the copying charges, pay along with the application, search fees on the following scale:| Rs. | P. | ||
| (a) | Fee payable for the first document or entry applied for or ifonly one document or entry is applied for then for that documentor entry. | 1 | 00 |
| (b) | Fee payable for every document or entry other than the firstincluded in the same application and connected with the samesubject. | 0 | 50 |
| Note-Only one search fee of one rupee need be paid forall papers filed together and forming a single record. | |||
| (c) | When the party does not know to which of the two or more yearsa document or entry belongs the fee for searching the records ofevery year other than the first. | 0 | 50 |