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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(b) in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004

(b)A Compiled Statement in Form XI shall be sent by the District Sub Registrar by 7th date of each month to the Secretary, Registration, Inspector General of Registration and the Collector and a copy of this shall be sent to the Inspector of Registration offices.