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

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

State of Bihar - Subsection

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

(b)for the purpose of enabling a co-operative society or class of cooperative societies owning or hiring a goods carriage to carry' its members under its authority in such goods carriage when used for the ordinary course of its business, State Transport Commissioner,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

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