Section 30(2)(c) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(2)(c) in The Bihar Motor Vehicles Rules, 1992

(c)a medical certificate in Form M. C. CON. issued by a registered medical practitioner having a minimum qualification of bachelor's degree in medicine and surgery ordinarily known as M.B.B.S. and practicing in the State of Bihar and containing the following particulars:-

(i)name and address in brief,

(ii)the name of the clinic, if any,

(iii)telephone no., if any,

(iv)medical qualification, and

(v)registration number,

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State of Bihar - Subsection

Section 30(2)(c) in The Bihar Motor Vehicles Rules, 1992