Section 227(2)(ii) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 227(2)] [Section 227] [Entire Act]

State of Bihar - Subsection

Section 227(2)(ii) in The Bihar Motor Vehicles Rules, 1992

(ii)If the amount at which the claim valued exceeds ten thousand rupees, for every five hundred rupees, or part thereof in excess of ten thousand rupees, upto twenty thousand rupees, Thirty five rupees.

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State of Bihar - Subsection

Section 227(2)(ii) in The Bihar Motor Vehicles Rules, 1992