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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1) in The Bihar Motor Transport Workers Rules, 1962

(1)If an employer holding a certificate of registration dies or becomes insolvent the person carrying on the business of the undertaking shall not be liable under the Act if he files an application for the amendment of the certificate or registration under Rule 7 in his name within sixty days.