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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2)(c) in The Bihar Motor Vehicles Rules, 1992

(c)Sub Diplomatic Officers or Consular Officers as the State Government may, by general or special order specify in this behalf, shall be exempted from the fees payable for the test of competence to drive, issue or renewal of learner's licences, the issue or renewal of driving licence, and the test for issue of learner's licence.