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[Cites 0, Cited by 0] [Section 46(4)] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(4)(i) in The Bihar Motor Vehicles Rules, 1992

(i)The temporary registration mark to be assigned by any registering authority specified in the first column of the Third Schedule to these Rules, shall be set forth in the corresponding entry in the second column thereof,