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 3] [Entire Act] State of Bihar - Subsection Section 3(3) in Bihar Registration Rules, 2008 (3)The state government in public interest by notification may: -(i)remove a Sub Registry office from one place to establish it at other place or,(ii)create a Sub Registry office at any place if so required.Chapter - II 4. Registration of documents.
