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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Bihar - Subsection

Section 101(6) in The Bihar Motor Vehicles Rules, 1992

(6)Application for the renewal of an agent's licence shall be made to the Regional Transport Authority by which the agents licence was issued, in the form prescribed under Rule 73, and shall be accompanied by the fee prescribed under Rule 74.