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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(6) in Bihar Registration Rules, 2008

(6)A service charge shall be charged for each page of the document registered by the district level society at the rate decided by the Department of Registration from time to time. The expenses on hardware consumables and other incidental items shall be met from the amount collected as service charge. The remaining amount shall be transferred to a State level society for meeting the objectives of the State level society and the District level societies:Provided that there may be different service charges for different districts.