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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Bihar - Subsection

Section 99(3) in The Bihar Motor Vehicles Rules, 1992

(3)The Regional Transport Authority may, in its discretion, revoke the approval of a repairer if it is found that such person is unable to comply or has not complied with the requirements set out in sub-rule (2) or if the business is not carried on to the satisfaction of such authority.