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 67] [Entire Act] State of Bihar - Subsection Section 67(1) in The Bihar Motor Vehicles Rules, 1992 (1)The Secretary shall lay before the Regional or the State Transport Authority, as the case may be, the agenda to be considered at any meeting.
