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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Bihar - Subsection

Section 87(5) in The Bihar Motor Vehicles Rules, 1992

(5)Upon receipt of the permit, the Transport Authority shall make necessary corrections therein and shall if permit bears any countersignature, endorse the permit with the words "Transfer of permit valid for" inserting the name of the authority by which the permit has been countersigned with effect from the date of transfer.