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[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of Bihar - Subsection

Section 181(e) in The Bihar Motor Vehicles Rules, 1992

(e)that the movement of the vehicle is restricted to the roads in the cities and on the State and National Highway subject to any restriction specified under Section 115 of the Act or under any law for the time being in force;