Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Bihar - Subsection

Section 91(2) in The Bihar Motor Vehicles Rules, 1992

(2)Upon service of a notice issued by any officer of the Motor Vehicles Department, on the owner of any motor cab, prohibiting the use of the meter fitted shall at once be removed and the motor cab shall be immediately withdrawn from service.