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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(4) in The Bihar Motor Vehicles Rules, 1992

(4)After considering the report received from the testing institute the State Transport Commissioner shall if he is satisfied that the meter complies with the requirements specified in Rule 94, and is otherwise suitable for use, approve the meter by an order in writing and shall send copy of such order to all the registering authorities within the State and the applicant.