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

State of Bihar - Subsection

Section 5(1) in Bihar Inter-State Tourist Vehicles Rules, 1969

(1)Where an endorsement is made by the State Transport Authority under Rule 3, that authority shall forward to each of the State Transport Authorities in the other State information relating to the endorsement and the vehicles to which the endorsement relates in the Form specified in Schedule II.