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 213] [Entire Act] State of Bihar - Subsection Section 213(2) in The Bihar Motor Vehicles Rules, 1992 (2)The State Government may, by general or special order, in the official Gazette, exempt any person or class of persons, from any of the provisions of the rules made in this chapter.
