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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Bihar - Subsection

Section 86(4) in The Bihar Motor Vehicles Rules, 1992

(4)Upon cancellation of any permit or a countersignature of a permit, the holder shall surrender the permit or countersignature, as the case may be immediately the cancellation takes effect and upon suspension, shall also surrender:-
(i)the certificate of registration of the vehicle,
(ii)the plates bearing the registration mark of such vehicle.