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 172] [Entire Act] State of Bihar - Subsection Section 172(2) in The Bihar Motor Vehicles Rules, 1992 (2)Sub-rule (1) shall not apply to a transport vehicle during the completion of any journey during which it has been necessary to bring the spare wheel or rim and tyre into use.
