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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Bihar - Subsection

Section 169(8) in The Bihar Motor Vehicles Rules, 1992

(8)When design is found satisfactory, the testing institute shall forward one copy of the approved design, specifications and calculations with its recommendations as to the maximum laden weight and axle weight, to the State Transport Commissioner and one copy to the applicant.