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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Bihar - Subsection

Section 89(1) in The Bihar Motor Vehicles Rules, 1992

(1)A Regional Transport Authority may, by notification in the Official Gazette, require that within the limits of such area as may be specified in the notification, all motor cabs or any class of motor cabs shall be fitted with taxi meter.