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State of Bihar - Section

Section 36 in Bihar Registration Rules, 2008

36. Seals.

(1)The Sub Registrar may authorize any responsible staff of his office to be in the custody of his seal prescribed in Section-15 of the Act and to put it under his signatures on the documents and papers wherever required.
(2)Such Seals which have become unfit for use shall be destroyed by the District-Sub Registrar only and a record of the same shall be maintained.