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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(1)(b) in Bihar Deed Writers Licensing Rules, 1996

(b)that he shall maintain the registers, receipt books and other records prescribed by these rules to be maintained or required to be maintained by the Licensing Authority from time to time or by the Inspector-General of Registration;