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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(6) in The Bihar Mica Rules, 1948

(6)When the registering officer registers any instrument under these Rules he shall cause the instrument to be copied into a register to be kept for this purpose, and shall cause a notice in Form E signed by him to be sent by registered post to the executant.