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

State of Bihar - Subsection

Section 23(3) in The Bihar Motor Vehicles Rules, 1992

(3)Notwithstanding anything contained in sub-rules (1) and (2) the State Government may from time to time issue directions to the licensing authorities or the State Transport Commissioner for the purpose of carrying into effect the provision of Section 26.