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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Bihar - Subsection

Section 83(6) in The Bihar Motor Vehicles Rules, 1992

(6)The original Transport Authority which replace a motor vehicle on a permit operative in any other region or State by way of a countersignature on it, shall intimate the fact of replacement to the Transport Authority by which the permit has been countersigned.