Legal Document View

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
[Cites 0, Cited by 0] [Section 191(1)] [Section 191] [Entire Act]

State of Bihar - Subsection

Section 191(1)(ii) in The Bihar Motor Vehicles Rules, 1992

(ii)require that within the limits of any municipal corporation, municipality, notified area of or cantonment, or within such other limits as may as specified in the notification, certain, specified stands or halting places only shall be used: