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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2) in The Bihar Motor Transport Workers Rules, 1962

(2)[ If an application for the grant, renewal, amendment or issue of a duplicate certificate of registration is rejected, the fee paid shall be refunded to the applicant.] [For changed head of account see New classification of Budget (087-Labours & Employment-Receipt from....)]