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[Cites 0, Cited by 0] [Section 227(1)] [Section 227] [Entire Act]

State of Bihar - Subsection

Section 227(1)(ii) in The Bihar Motor Vehicles Rules, 1992

(ii)If the amount of which the claim is awarded exceeds one hundred rupees, for every ten rupees or part thereof in excess of one hundred rupees, upto one thousand rupees, Rs. 1.