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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Bihar - Subsection

Section 78(2) in The Bihar Motor Vehicles Rules, 1992

(2)No permit shall be issued until the registration mark of the vehicle to which it relates has, if the form of permit so requires, been entered and in the event of any applicant failing to produce the certificate of registration within the specified period, the Transport Authority may withdraw its sanction of the application.