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 29] [Entire Act] State of Bihar - Subsection Section 29(a) in The Bihar Motor Vehicles Rules, 1992 (a)Shall not loiter or unduly delay upon any journey but shall proceed to the destination in accordance with the time table pertaining to the trip-
