Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Bihar - Subsection Section 7(4) in Bihar Public Records Rules, 2015 (4)The records deposited under this rule may be requisitioned for any official purpose and returned to the Director or the Head of the Archives, as the case may be, in the manner provided under rule 6.
