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[Cites 0, Cited by 0] [Section 126(3)] [Section 126] [Entire Act]

State of Bihar - Subsection

Section 126(3)(i) in The Bihar Motor Vehicles Rules, 1992

(i)in the case of a wild or ferocious animal, suitable cage of sufficient strength, either separate from or integral with the local body of the vehicle is provided, to contain the animal securely at all times; and