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 89] [Entire Act] State of Bihar - Subsection Section 89(2) in The Bihar Motor Vehicles Rules, 1992 (2)Where a notification as aforesaid has been issued, permit in respect of any motor cab covered by the notification shall not be granted unless such motor cab is fitted with approved taxi meter.
