Section 3(4)(ii) in Bihar Inter-State Tourist Vehicles Rules, 1969

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State of Bihar - Subsection

Section 3(4)(ii) in Bihar Inter-State Tourist Vehicles Rules, 1969

(ii)any local or police authority in the State, and the date, not being less than thirty days from such publications, on or after which the application and any representations received will be considered:

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State of Bihar - Subsection

Section 3(4)(ii) in Bihar Inter-State Tourist Vehicles Rules, 1969