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[Cites 0, Cited by 0] [Section 125(3)] [Section 125] [Entire Act]

State of Bihar - Subsection

Section 125(3)(c) in The Bihar Motor Vehicles Rules, 1992

(c)where it considers expedient in public interest in respect of vehicles owned or hired by it, and in respect of other vehicles on such inescapable grounds of urgent nature to be specified in the order, the State Government may by general or special order, permit goods carriage to be used for the carriage of persons for the purposes aforesaid and subject to such conditions as may be specified in such order.