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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Bihar - Subsection

Section 68(2) in The Bihar Motor Vehicles Rules, 1992

(2)Notwithstanding anything contained in this Rule, the State Transport Authority may, from time to time, issue instructions to the State Transport Commissioner, Additional Transport Commissioner, Joint Transport Commissioner as to the manner in which the powers so delegated, shall be exercised.