Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Bihar - Subsection

Section 169(11) in The Bihar Motor Vehicles Rules, 1992

(11)Notwithstanding anything contained in this rule, the approval of the design of a trailer manufactured in India by a competent authority in any other State in India shall be deemed to be an approval accorded under these rules, provided that there is in force in that other State, rules conforming to or containing substantially the same provisions as in this rule.