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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

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

(h)'Motor Vehicle Inspector or Inspector of Motor Vehicles' means any officer appointed as such by the State Government to perform the functions of Motor Vehicle Inspector. Motor Vehicles Inspector includes an officer having the requisite qualifications and authorised by the State Government to perform the functions of the Motor Vehicles Inspector. Motor Vehicles Inspector includes Assistant Motor Vehicles Inspector.