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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(2) in The Bihar Motor Transport Workers Rules, 1962

(2)Every such application shall be in Form No. - I, in duplicate and shall be made not less than sixty days before the date on which the Certificate of Registration expires and if the application is so made, the undertaking shall be deemed to be duly registered until such date as the Certificate of Registration is renewed.