Section 83(2)(i) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Bihar - Subsection

Section 83(2)(i) in The Bihar Motor Vehicles Rules, 1992

(i)if it has prior to the application, given reasonable notice of its intention to reduce the number of transport vehicles of that class generally or in respect of the route or area to which the permit applies; or

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State of Bihar - Subsection

Section 83(2)(i) in The Bihar Motor Vehicles Rules, 1992