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[Cites 0, Cited by 0] [Section 163E(7)] [Section 163E] [Entire Act]

State of Bihar - Subsection

Section 163E(7)(i) in The Bihar Motor Vehicles Rules, 1992

(i)If at anytime, the licence granted under sub-rule (3) of this Rule 163G is lost or destroyed, the holder of the licence shall forthwith intimate the loss of licence to the licensing authority and shall apply, in writing to the said authority for use of a duplicate licence.