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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

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

(k)'Joint State Transport Commissioner'/Deputy State Transport Commissioner's/Asstt. State Transport Commissioner's' means any officer appointed as such by the State Government to perform the functions of Joint Transport Commissioner/Dy. Transport Commissioner/Asstt. Transport Commissioner under the Act.