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 45] [Entire Act] State of Bihar - Subsection Section 45(3) in The Bihar Motor Vehicles Rules, 1992 (3)The State Government or any other Government, in respect of motor vehicles belonging to it, shall be exempted from payment of fees payable under Chapter-IV of Act.
