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[Cites 0, Cited by 0] [Section 52A(4)] [Section 52A] [Entire Act]

State of Bihar - Subsection

Section 52A(4)(ii) in The Bihar Motor Vehicles Rules, 1992

(ii)The temporary registration mark to be assigned by the other authority prescribed under sub-rule (3) shall be from among a block of registration marks allotted by the respective registering authority, from among those assigned to it in the Third Schedule aforesaid.