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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(3) in Bihar Registration Rules, 2008

(3)The computer operator shall make required search and /or print the copy of from the relevant pdf file and after putting his signature and date and forward it to the registering officer:Provided that certified copies of the records not on computer shall be prepared manually through photocopy by the staff authorized for this purpose .All such applications shall be numbered serially from January to December each year and shall be kept and preserved in a separate file.