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 102] [Entire Act] State of Bihar - Subsection Section 102(a) in The Bihar Motor Vehicles Rules, 1992 (a)"agent" means any person who is engaged in the business of collecting, forwarding or distributing goods carried by road by goods carriages plying for hire;
