Section 113(3)(ii) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 113(3)] [Section 113] [Entire Act]

State of Bihar - Subsection

Section 113(3)(ii) in The Bihar Motor Vehicles Rules, 1992

(ii)if the damage to, or failure of, the vehicle is such that in the opinion of the said authority it cannot be made good within a period of two months from the date of the occurrence, direct the holder of the permit to provide a substitute vehicle, and where the holder of the permit fails to comply with such a direction, may suspend, cancel or vary the permit accordingly.

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State of Bihar - Subsection

Section 113(3)(ii) in The Bihar Motor Vehicles Rules, 1992