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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Bihar - Subsection

Section 62(1) in The Bihar Motor Vehicles Rules, 1992

(1)Every Registering Authority shall furnish a monthly report in duplicate containing particulars required in the form of State Register of Motor Vehicles prescribed by the Central Government to the State Transport Commissioner, within ten days of the each succeeding month.