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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Bihar - Subsection

Section 67(16) in The Bihar Motor Vehicles Rules, 1992

(16)The minutes of previous meeting shall be read in the next meeting and after confirmation shall be signed by the Chairman:Provided that the proceedings shall be treated as confirmed with the members, if copies of the last meeting have been circulated previously.