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[Cites 0, Cited by 0] [Section 257] [Entire Act]

State of Bihar - Subsection

Section 257(2) in The Bihar Motor Vehicles Rules, 1992

(2)Notwithstanding the said repeal anything done or any action taken under any of the provisions of the Rules so repealed shall, in so far as it is not inconsistent with the provisions of these Rules, be deemed to have been done or taken under the corresponding provisions of these Rules.