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 220] [Entire Act] State of Bihar - Subsection Section 220(c) in The Bihar Motor Vehicles Rules, 1992 (c)This rule shall not apply to the case referred to in clauses (a), (b), (c), (d) and (f) of sub-rule (2) of Rule 219.
