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 251] [Entire Act] State of Bihar - Subsection Section 251(2) in The Bihar Motor Vehicles Rules, 1992 (2)Until the certificate of registration has been returned to the owner, the vehicle concerned shall not be used beyond the period specified in the temporary acknowledgement.
