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 77] [Entire Act]

State of Bihar - Subsection

Section 77(i) in The Bihar Motor Vehicles Rules, 1992

(i)such application is made on behalf of a union or an association, which has been formed by individual person carrying on trade or business for the specific purpose of providing a collective transport, without having any other joint liability in their individual trade or business, if fees or expenses are recovered in some form or others to meet the operating expenses of the vehicle; or