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 143] [Entire Act] State of Bihar - Subsection Section 143(ii) in The Bihar Motor Vehicles Rules, 1992 (ii)any agricultural single axle trailer having axle weight not exceeding 4000 kgs. or tandem axle trailer having axle weight not exceeding 8000 kgs; or
