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[Cites 0, Cited by 0] [Section 86P] [Entire Act]

State of Bihar - Subsection

Section 86P(2) in The Bihar and Orissa Local Self-Government Act, 1885

(2)An application by or on behalf of the owner of a cart for registration shall be in such form as may be prescribed, shall contain the information required by that form, and shall be accompanied by a yearly fee of two rupees.