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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(xvii) in Patna Municipal Corporation (Grant of Permission for Display of Advertisements & Similar Devices) Regulations, 2012

(xvii)"Prescribed Application Form" means a format prescribed by the Commissioner at Appendix-A on which an application for permission to erect and display an advertisement or renew the existing permission for any outdoor media is to be made to the Corporation.