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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(2) in Bihar Registration Rules, 2008

(2)A CD Register shall be maintained in Form no--4 in Appendix--E containing details of CDs prepared stored and remitted to the District Sub Registrar's office for Inspector of Registration Offices and Inspector General of Registration. The Registering officer shall keep the CDs-DVDs or any electronic record stored in his office in the charge of a responsible staff.