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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(2) in The Bihar Motor Vehicles Rules, 1992

(2)The State Transport Commissioner shall send the meters to any of the testing institutes where they shall be subjected to an exhaustive test in order to ascertain whether they comply with the requirements specified in Rule 74 and is otherwise suitable for use. At least one of the meters shall be opened and such parts removed as may be required for a comprehensive examination of the mechanism.