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] [Entire Act] State of Bihar - Section Section 15 in Bihar Registration Rules, 2008 15. Procedure of re-registration of documents. - A document tendered for reregistration shall be treated in all respects as if it were a new document and shall be registered and scanned afresh following the procedure described in Rule 9.
