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 92] [Entire Act] State of Bihar - Subsection Section 92(1) in The Bihar Motor Vehicles Rules, 1992 (1)No person shall break or in any way tamper with any seals or makes placed on a meter or, with an intent to deceive tamper with a meter.
