Section 193(1)(iii) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 193(1)] [Section 193] [Entire Act]

State of Bihar - Subsection

Section 193(1)(iii) in The Bihar Motor Vehicles Rules, 1992

(iii)if the vehicle has been stationary, abandoned or left unattended for a continuous period of ten or more hours, take action under the provisions of Section 127 of the Act.

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State of Bihar - Subsection

Section 193(1)(iii) in The Bihar Motor Vehicles Rules, 1992