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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Bihar - Subsection

Section 136(1) in The Bihar Motor Vehicles Rules, 1992

(1)The Secretary to Transport Department may consider the proposal of a scheme or modification of approved scheme and the objections at a hearing of which at least 7 days notice shall be given to every objector and the State Transport Undertaking.