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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Bihar - Subsection

Section 111(2) in The Bihar Motor Vehicles Rules, 1992

(2)Any person preferring an appeal of a revision shall be entitled to obtain a copy of any document filed with the Regional Transport Authority or the State Transport Authority or the State Transport Commissioner, as the case may be, and connected with the order against which he is preferring the appeal or the revision, on payment of a fee prescribed under Rule 74.