Section 83(1)(iii) in The Bihar Motor Vehicles Rules, 1992

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State of Bihar - Subsection

Section 83(1)(iii) in The Bihar Motor Vehicles Rules, 1992

(iii)If the vehicle covered by the permit is held under a hire purchase, lease or hypothication agreement, forward a no-objection certificate referred in sub-section (6) of Section 51, obtained from the financier.

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State of Bihar - Subsection

Section 83(1)(iii) in The Bihar Motor Vehicles Rules, 1992