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 42] [Entire Act] State of Bihar - Subsection Section 42(4) in The Bihar Motor Vehicles Rules, 1992 (4)When an appeal is lodged a notice shall be issued to the authority which passed the order appealed against in such form as the appellate authority may direct.
