Section 31(2)(ii) in Bihar Motor Vehicles Taxation Act, 1994

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(2)(ii) in Bihar Motor Vehicles Taxation Act, 1994

(ii)To prescribe the form of undertaking to be delivered under Section 17 and particulars to be stated therein, papers and documents to be appended thereto and the time within which such undertaking shall be delivered.

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State of Bihar - Subsection

Section 31(2)(ii) in Bihar Motor Vehicles Taxation Act, 1994