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[Cites 0, Cited by 0] [Section 105(3)] [Section 105] [Entire Act]

State of Bihar - Subsection

Section 105(3)(d) in The Bihar Motor Vehicles Rules, 1992

(d)not deliver the goods to the consignee without actually receiving the consigee's note or any such note issued by the office which received the goods for dispatch or if this note is lost or misplaced an indemnity bond covering the value of goods;