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[Cites 0, Cited by 0] [Section 79(6)] [Section 79] [Entire Act]

State of Bihar - Subsection

Section 79(6)(a) in The Bihar Motor Vehicles Rules, 1992

(a)that the vehicle shall not be used for carriage of any article, the transport of which is prohibited by or under any law for the time being in force in the State of Bihar;