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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Bihar - Subsection

Section 81(5) in The Bihar Motor Vehicles Rules, 1992

(5)An application for special permit shall be made not less than three days before the date on which it is desired that the permit shall take effect:Provided that the Transport Authority may, having regard to the circumstances of the case, entertain such application made to it at any time.