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[Cites 0, Cited by 0] [Section 81(8)] [Section 81] [Entire Act]

State of Bihar - Subsection

Section 81(8)(ii) in The Bihar Motor Vehicles Rules, 1992

(ii)at least three days advance intimation of the intention to enter the State is given to the Secretary of the Regional Transport Authority within whose jurisdiction the vehicle is proposed to enter the State.