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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Bihar - Subsection

Section 69(1)(ii) in The Bihar Motor Vehicles Rules, 1992

(ii)Power to grant with or without modifications or refuse to grant, a stage carriage permit, a contract carriage permit, a private service vehicle permit, a goods carriage permit under the Act, and the power to attach conditions or vary the conditions so attached to any such permit.