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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Bihar - Subsection

Section 83(4) in The Bihar Motor Vehicles Rules, 1992

(4)The original Transport Authority which, replace motor vehicle on a permit may, unless any Transport Authority by which the permit has been countersigned has, by general or special resolution otherwise directed, likewise endorse the replacement on the countersignature of the permit, and shall intimate the fact or replacement, to the Transport Authority by which the permit was countersigned.