Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 116] [Entire Act] State of Bihar - Subsection Section 116(3) in The Bihar Motor Vehicles Rules, 1992 (3)Where any article is received by an officer-in-charge of a police station under this rule, then the provisions in relation to unclaimed property will apply.
