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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(4) in The Bihar Motor Vehicles Rules, 1992

(4)If at any time a conductor's licence is suspended or cancelled by a competent authority or by any court or ceases to be valid, the conductor shall, within seven days, surrender the badge to the authority by which it was issued.