Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 209] [Entire Act] State of Bihar - Subsection Section 209(1) in The Bihar Motor Vehicles Rules, 1992 (1)The driver of a motor vehicle shall at all times when the light of the motor vehicle are in use, so manipulate them that danger or undue inconvenience is not caused to any person by dazzle.
