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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(2) in The Bihar Motor Vehicles Rules, 1992

(2)The State Transport Commissioner shall forward a quarter's compiled report in duplicate, of particular received from all the licensing authorities, to the Director (Transport-Research) Ministry of Surface Transport, New Delhi within fifteen days of the succeeding month after the concerned quarter.