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[Cites 0, Cited by 0] [Section 163E(7)] [Section 163E] [Entire Act]

State of Bihar - Subsection

Section 163E(7)(ii) in The Bihar Motor Vehicles Rules, 1992

(ii)On the receipt of an application alongwith receipt of the deposit of appropriate fee specified in sub-rule 4(C) of Rule 163G the Licensing Authority shall issue a duplicate licence clearly marked, 'Duplicate'.