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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(3) in Bihar Registration Rules, 2008

(3)Statements made on oath shall not be recorded on the document to which they relate but shall be recorded on a separate sheet of paper and a note to the effect that the statements have been so recorded shall be endorsed on the document it self.Chapter - VI 27. Provisions of Power of Attorney.