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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(3) in Bihar Registration Rules, 2008

(3)In the case referred to in the proviso to sub rule (1) the Registrar shall on receipt of the Sub-Registrar's report direct the document to be kept pending the disposal of the proceeding initiated under Section 36 or under Section 38 but not for a period exceeding eight months from the date of execution.Chapter - V 22. Indexes.