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[Cites 0, Cited by 0] [Section 46(4)] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(4)(ii) in The Bihar Motor Vehicles Rules, 1992

(ii)the temporary registration mark to be assigned by the other authority prescribed under sub-rule (3) shall be from among a block or registration marks allotted by the respective registering authority, from among those assigned to it in the Third Schedule aforesaid.