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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(6) in Bihar Inter-State Tourist Vehicles Rules, 1969

(6)The State Transport Authority shall, having regard to the provisions of sub-rule (7) and the representations, if any made under sub-rule (4) in relation to an application, consider the application and may either make the endorsement or refuse, for reasons to be recorded in writing, to make the endorsement.