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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Bihar - Subsection

Section 86(2) in The Bihar Motor Vehicles Rules, 1992

(2)Where a Transport Authority suspends or cancels any permit granted by it, such authority shall intimate the fact of such suspension or cancellation to any Transport Authority by which the permit has been countersigned and to any Transport Authority in the region of which, the validity of such permit has been extended under Rule 81.