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[Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act]

State of Bihar - Subsection

Section 158(3)(a) in The Bihar Motor Vehicles Rules, 1992

(a)Every public service vehicle other than a motor cab and a maxi cab shall have an emergency exit in the form of a door on the off side of the vehicle or from the rear wind screen, capable of being bolted from inside.