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 169] [Entire Act]

State of Bihar - Subsection

Section 169(1) in The Bihar Motor Vehicles Rules, 1992

(1)No locally manufactured trailer intended to be used as a transport vehicle within the State shall be registered as transport vehicles unless the design of such trailer is approved, provided that this rule shall not apply to trailers manufactured outside India.