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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(4) in The Bihar Motor Vehicles Rules, 1992

(4)The State Transport Commissioner shall forward a compiled report in duplicate of the reports received from all the licensing authorities to the Ministry of Surface Transport, Government of India within 15 days of the succeeding month after a succeeding quarter.Chapter-III Licensing of Conductors of State Carriages