Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52A] [Entire Act]

State of Bihar - Subsection

Section 52A(1) in The Bihar Motor Vehicles Rules, 1992

(1)An application for a certificate of temporary registration of period of validity thereof shall be made in Form C.R. Tern. A alongwith the fee prescribed under Rule 43:Provided that period of such extension shall not be more than one month at any one time.