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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Bihar - Subsection

Section 67(27) in The Bihar Motor Vehicles Rules, 1992

(27)The members of an Authority may, at a meeting, appoint a subcommittee to report on such matters as it thinks fit. The Secretary of a Regional Transport Authority or the Secretary of the State Transport Authority shall act as the convenor of the sub-committee which shall follow such procedure as the Authority may determine.