Section 227(1)(iii) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 227(1)] [Section 227] [Entire Act]

State of Bihar - Subsection

Section 227(1)(iii) in The Bihar Motor Vehicles Rules, 1992

(iii)If amount of which the claim is awarded exceeds one thousand rupees, for every one and twenty hundred rupees or part thereof in excess of five rupees. One thousand rupees, upto five hundred rupees, Six rupees and twenty five rupees.

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State of Bihar - Subsection

Section 227(1)(iii) in The Bihar Motor Vehicles Rules, 1992