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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(2)(xiii) in Bihar Registration Rules, 2008

(xiii)If a deed of surrender of lease which claimed exemption from stamp duty because the original lease was so exempt is presented and the party refuses to produce the original lease or a certified copy of it in order to satisfy the Registering Officer that the document is either properly stamped or not liable for stamp duty.