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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Bihar - Subsection

Section 124(4) in The Bihar Motor Vehicles Rules, 1992

(4)No person shall drive any public service vehicle and no owner of a public service vehicle shall cause or allow such vehicle to be used unless once in every two months it is disinfected with D. D. T. or any other liquid insecticide approved for the purpose by the Director of Medical Services.