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 205] [Entire Act]

State of Bihar - Subsection

Section 205(b) in The Bihar Motor Vehicles Rules, 1992

(b)All registration and other mark required to be exhibited on a motor vehicle by or under the provisions of the Act shall at all times be maintained as far as may be reasonal by possible, in a clear and legible condition.