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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Bihar - Subsection

Section 136(2) in The Bihar Motor Vehicles Rules, 1992

(2)The notice shall be sent at the address of the object for by ordinary post under certificate of posting, provided that where the number of objectors is considerable or the addresses of objectors are illegible the State Government may instead of giving individual notice to every objector, give notice by publication in a local newspaper having wide circulation in the area in which the objectors reside.