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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Bihar - Subsection

Section 67(25) in The Bihar Motor Vehicles Rules, 1992

(25)As expert on transport problems any officer of Government concerned with the business of the Authority or any other person or persons on the request of the Authority may attend a meeting of the Authority and may take part in the discussions but shall not be entitled to vote.