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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(1) in Bihar Registration Rules, 2008

(1)Registered/refused documents (other than wills) remaining unclaimed in any registration office for a period exceeding two years will be destroyed with the approval of the Inspector General of Registration:-Provided that documents related to the Government authorities may be sent to the concerned office or the concerned department.