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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Bihar - Subsection

Section 133(4) in The Bihar Motor Vehicles Rules, 1992

(4)The records required to be maintained under this rule shall be produced for inspection on demand by any police officer not below the rank of a Sub-Inspector of Police or by any officer of the Motor Vehicles Department of and above the rank of an Assistant Inspector of Motor Vehicles.Chapter-VI Special Provisions Relating to State Transport Undertaking