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State of Bihar - Section

Section 11 in Bihar Registration Rules, 2008

11. Prompt return of the document after registration.

- As soon as the document is registered and scanned it shall be returned to the presentient or person authorized by him for this purpose in writing on submission of receipt issued under Rule 7(6). The office shall keep the receipt in its record.Explanation 1. - Every endeavour shall be made to return the registered document to the presentient after scanning it on the same day preferably within 20-30 minutes.