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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(2) in Bihar Documents Writers' Licensing Rules, 1968

(2)Notwithstanding anything contained in sub-rule (1) the Inspector-General of Registration may fix rates of charges for writing documents for the registration offices of the State and after this has been done, the rates fixed by the District Registrar will cease to apply;