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 32] [Entire Act] State of Bihar - Subsection Section 32(i) in The Bihar Motor Vehicles Rules, 1992 (i)if the person obtaining the licence, either originally or on renewal thereof, has not attained the age of forty years on the date of such issue or renewal,
