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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Bihar - Subsection

Section 54(2) in The Bihar Motor Vehicles Rules, 1992

(2)If a certificate of fitness is lost, destroyed, torn, defaced or mutilated, the owner of the motor vehicle shall forthwith report the matter to the Registering Authority in whose jurisdiction the certificate was issued or last renewed and shall, apply for the issue of a duplicate certificate in Form C.D. alongwith a fee prescribed under Rule 44.