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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(a) in Bihar Instruments Valuation Rules, 1991

(a)Considering the objections and representations received from persons to whom the notice is given under sub-rule (1) and (b) of Rule 9 -
(i)after examining the records produced, and
(ii)after carefully considering all factors and evidences adduced -