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[Cites 0, Cited by 0] [Section 219(2)] [Section 219] [Entire Act]

State of Bihar - Subsection

Section 219(2)(e) in The Bihar Motor Vehicles Rules, 1992

(e)to any closed trailer specially constructed for any purpose and specifically exempted from any or all of the provisions of this rule by an order in writing made by the authority, to the extent so exempted,