Section 113(3)(i) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 113(3)] [Section 113] [Entire Act]

State of Bihar - Subsection

Section 113(3)(i) in The Bihar Motor Vehicles Rules, 1992

(i)direct the holder of the permit within such period, not exceeding two months, from the date of the occurrence, as the authority may specify, either to make good the damage to or failure of the vehicle or to provide a substitute vehicle, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 113(3)(i) in The Bihar Motor Vehicles Rules, 1992