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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Bihar - Subsection

Section 111(4) in The Bihar Motor Vehicles Rules, 1992

(4)An appeal shall be preferred within thirty days from the date of the order:Provided that the appellate authority may entertain an appeal against the order of revocation of approval of taxi meter after the expiry of the said period of thirty days, if it is satisfied that the appellant was prevented by good and sufficient cause from preferring the appeal in time.