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[Cites 0, Cited by 0] [Section 105(3)] [Section 105] [Entire Act]

State of Bihar - Subsection

Section 105(3)(f) in The Bihar Motor Vehicles Rules, 1992

(f)maintain in Form A.R.T. proper record of collection, dispatch or delivery of good, the registration mark of the vehicle in which goods are carried for transport and make the same available for inspection by the Licensing Authority or by any person duly authorised by it in this behalf;