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State of Bihar - Section

Section 10 in Bihar Deed Writers Licensing Rules, 1996

10. Remuneration of apprentice.

- An apprentice shall be remunerated for transcribing the deed to the extent of ¼th of the fees charged by the licensed document writer for drawing up the deed and doing miscellaneous works in connection thereto by him. This fee shall be in addition to the fee charged by deed writers.