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 9] [Entire Act] State of Bihar - Subsection Section 9(2) in Bihar Registration Rules, 2008 (2)If the presentient chooses to present the document with stamp duty less than that permissible as per MVR the Registering Officer shall refer the case to the IRO exercising the delegated authority of the collector u/s 47-A of the Stamp Act.
