Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Bihar - Subsection Section 9(6) in Bihar Public Records Rules, 2015 (6)No records created 100 years ago shall be destroyed except where in the opinion of the Director or the Head of the Archives as the case may be, it is so defaced or is in such condition that it cannot be put to archival use.
