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 110] [Entire Act] State of Bihar - Subsection Section 110(1) in The Bihar Motor Vehicles Rules, 1992 (1)Any person aggrieved by an order of refusal of approval or of revocation of approval of taxi meter may appeal to the State Government.
