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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Bihar - Subsection

Section 85(2) in The Bihar Motor Vehicles Rules, 1992

(2)On receipt of intimation under sub-rule (1), the Transport Authority may, after making such verification as it may think fit, cause the new address to be entered in the permit or countersignature, as the case may be, and shall intimate the altered address to the concerned Transport Authority.