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State of Bihar - Section

Section 125 in Bihar Chaukidari Manual

125.

All attachment warrants shall be dispatched to the Sadar Record-Room from the Sadar Sub-Division in the course of the succeeding month and from outlying sub-divisions in the course of the fourth month succeeding that in which the warrants were executed.In the record-room the stamps upon such warrants shall be repunched under the ordinary Rules.