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[Cites 0, Cited by 0] [Section 227(1)] [Section 227] [Entire Act]

State of Bihar - Subsection

Section 227(1)(iv) in The Bihar Motor Vehicles Rules, 1992

(iv)If the amount at which the claim is awarded exceeds five thousand rupees, for every two hundred and fifty rupees or part thereof, in excess of five thousand rupees, upto nine thousand nine hundred and ninety rupees. - Twenty rupees.