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

State of Bihar - Subsection

Section 5(1) in Bihar Public Records Rules, 2015

(1)The Director or Head of the Archives, as the case may be, shall accept for deposit and preservation of public records of permanent nature which have been retained after recording by the Record Creating Agency in its records room for the last twenty five years or more.