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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(1) in Bihar Registration Rules, 2008

(1)In case a person deposits the registration fee and other fees for registration of a document in the Bank in advance through the Bank Challan and due to some unavoidable reasons fails to get his document registered the fees deposited by him may be refunded in the same manner as the refund of unused and spoilt stamp papers.