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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Bihar - Subsection

Section 73(8) in The Bihar Motor Vehicles Rules, 1992

(8)Every licence shall be:-
(i)in respect of an agent's licence granted with regard to public service vehicle in Form L.A.
(ii)in respect of an agent's licence principal or, supplementary, granted with regard to goods carriages in Form L.Ag. G.C.