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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Bihar - Subsection

Section 215(3) in The Bihar Motor Vehicles Rules, 1992

(3)The Inspection of a motor vehicle involved in fatal accident shall not be carried out by the officers of the Motor Vehicles Department after sunset and before sunrise and at any other time when there is no sufficient light to render clearly visible different parts of the vehicle.