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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Bihar - Subsection

Section 68(1)(vii) in The Bihar Motor Vehicles Rules, 1992

(vii)Power to grant or refuse to grant a temporary permit under Section 87 or a special permit under sub-section (8) of Section 88, and the power to attach conditions or vary the conditions so attached to any such permit.