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[Cites 0, Cited by 0] [Section 52A(4)] [Section 52A] [Entire Act]

State of Bihar - Subsection

Section 52A(4)(i) in The Bihar Motor Vehicles Rules, 1992

(i)The temporary registration mark to be assigned by any registering authority specified in the first column of the Third Schedule to these Rules, shall be as set forth in the corresponding entry in the second column thereof.