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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Bihar - Subsection

Section 87(3) in The Bihar Motor Vehicles Rules, 1992

(3)Without prejudice to any other penalties to which the parties may be liable, the Transport Authority may declare void any transfer of permit made upon such application, and there upon such transfer shall be void and of no effect, if is satisfied that any matter stated to it under sub-rule (2) of any material particular in the application, was false.