Section 227(2)(vi) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 227(2)] [Section 227] [Entire Act]

State of Bihar - Subsection

Section 227(2)(vi) in The Bihar Motor Vehicles Rules, 1992

(vi)If the amount at which the claim is valued exceeds one lakh rupees for every ten thousand rupees, or part thereof, in excess of one lakh of rupees, subject to a maximum fee of fifteen thousand rupees, One hundred rupees:

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State of Bihar - Subsection

Section 227(2)(vi) in The Bihar Motor Vehicles Rules, 1992