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 53] [Entire Act] State of Bihar - Subsection Section 53(4) in The Bihar Motor Vehicles Rules, 1992 (4)Subject to the provisions of sub-rule (3) the proviso to sub-section (1) of Section 52 shall not apply in respect of a notice to replace the chassis or the body shell.
