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[Cites 0, Cited by 0] [Section 105(3)] [Section 105] [Entire Act]

State of Bihar - Subsection

Section 105(3)(e) in The Bihar Motor Vehicles Rules, 1992

(e)issue a copy of every goods transport receipt issued to the consigner or consignee to the driver of the goods vehicle transporting the goods and shall not allow any consignment to be loaded without handing over a copy of the receipt in respect thereof to the driver;