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[Cites 0, Cited by 0] [Section 259(9)] [Section 259] [Entire Act]

State of Bihar - Subsection

Section 259(9)(b) in The Bihar Motor Vehicles Rules, 1992

(b)Any other duties that may be assigned by the State Transport Commissioner, the Additional/Joint/Deputy State Transport Commissioner and the Regional Transport Officer shall exercise the powers, under Sections 133,158 and 206 of the Act, of Police Officer not below the rank of Sergeant or Sub-Inspector of Police authorised or empowered in that behalf: