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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2) in Bihar Registration Rules, 2008

(2)Section 68-A(2) of the Act provides for the document writing by the advocates pleaders and mukhtars in addition to by the document writers licensed for this purpose. The parties shall also be at liberty to draw up their documents themselves.Explanation. - The Registration Department may also make standard formats available to the public for commonly used instruments either directly or through some agency.Chapter - III 7. Presentation of documents.