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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(2)(f) in The Bihar Motor Vehicles Rules, 1992

(f)a fee for test, prescribed under Rule 26: Provided that the licensing authority may decline to accept the aforesaid report or the medical certificate, granted more than one month before the date of application.