Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 163F] [Entire Act] State of Bihar - Subsection Section 163F(2) in The Bihar Motor Vehicles Rules, 1992 (2)The licence suspended or cancelled under sub-rule (1) of Rule 163F, shall be surrendered to the licensing authority by the holder of the licence.
