Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Bihar - Subsection Section 14(2) in The Bihar Motor Vehicles Rules, 1992 (2)Upon the receipt of such intimation, if it is not the Licensing Authority by which the licence was issued, the licensing authority shall intimate the change of address to that authority.
