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 253] [Entire Act] State of Bihar - Subsection Section 253(3) in The Bihar Motor Vehicles Rules, 1992 (3)The authority mentioned in sub-rule (1) shall maintain a register of refund the fees and every amount for which a certificate in Form R.F. has been issued, shall be entered in such register.
