Section 118(1)(iii) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

State of Bihar - Subsection

Section 118(1)(iii) in The Bihar Motor Vehicles Rules, 1992

(iii)carries any animal bird, flesh or fish (other than tinned food in its original packing), any instrument, implement, substance or any other article which annoys or inconveniences or is offensive any other passenger likely to do, or be, so, or

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State of Bihar - Subsection

Section 118(1)(iii) in The Bihar Motor Vehicles Rules, 1992