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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Bihar - Subsection

Section 102(b) in The Bihar Motor Vehicles Rules, 1992

(b)"agent's licence" means a licence granted to an agent under sub-rule 3 of Rule 103 for the principal establishment and includes a supplementary licence granted to such agent for any additional establishment such as, branch offices specified in such supplementary licence; and