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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(1) in The Bihar Motor Vehicles Rules, 1992

(1)Where at any time a conductor's licence is lost, destroyed, torn, defaced or mutilated, the holder shall forthwith report the matter to the original licensing authority and shall apply for issue of a duplicate licence in Form C.L.D. along with the fee prescribed under Rule 26, and two clear copies of a recent photograph of himself.