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[Cites 0, Cited by 0] [Section 227(2)] [Section 227] [Entire Act]

State of Bihar - Subsection

Section 227(2)(v) in The Bihar Motor Vehicles Rules, 1992

(v)If the amount at which the claim is valued exceeds fifty thousand rupees for every five thousand rupees, or part thereof, in excess of fifty thousand rupees, upto one lakh of rupees, Eighty rupees.