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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(1) in Bihar Documents Writers' Licensing Rules, 1968

(1)The District Registrar shall, for the registration offices under him, fix the rates of charges for writing documents for registration, application for search and copy, petition or other papers ruquired by law or rules to be filed before the Registering Officers. No licensed document-writer shall ask for, or accept fee in excess of the sanctioned rate: