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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(v) in Bihar Registration Rules, 2008

(v)"Minimum Value Register" to be referred herein as "MVR" means the Guidelines register of minimum estimated value of land as prepared under the Bihar Stamp (Prevention of under-valuation of Instruments) Rules 1995 and Bihar Stamp (Prevention of Under Valuation of Instruments) (Amendment) Rules 2006 for implementation of Sec.. 47-A of the Indian Stamp Act 1899;