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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Bihar - Subsection

Section 95(1) in The Bihar Motor Vehicles Rules, 1992

(1)A meter of any type approved under Rule 93, shall, before being fitted to a motor cab, be sent to the testing institute for a rough test whether the meter accurately registers time and distance and also for examination as regards its external appearance, general action and conformity with the approved type.