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[Cites 0, Cited by 0] [Section 163E(6)] [Section 163E] [Entire Act]

State of Bihar - Subsection

Section 163E(6)(ii) in The Bihar Motor Vehicles Rules, 1992

(ii)No application for renewal of the licence shall be refused by the Licensing Authority unless the reasons, for such refusal in writing by the Licensing Authority has been communicated to the applicant.