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 173] [Entire Act] State of Bihar - Subsection Section 173(1) in The Bihar Motor Vehicles Rules, 1992 (1)No motor vehicle shall be fitted with an audio or audio-visual device in such a position so that, it distracts the attention of driver.
