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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(1) in The Bihar Motor Vehicles Rules, 1992

(1)An application for a certificate of temporary registration or extension of period of validity thereof shall be made in Form C.R.Tem. A. alongwith the fee-prescribed under Rule, 44:Provided that the period of such extension shall not be more than one month at any one time.