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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Bihar - Subsection

Section 73(10) in The Bihar Motor Vehicles Rules, 1992

(10)Every permit or licence issued or countersigned in accordance with Chapter-V of the Act shall be sealed and signed by the Transport Authority or by the officer to whom the powers under Rule 65, or as the case may be, under Rule 66, have been delegated.