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 173] [Entire Act] State of Bihar - Subsection Section 173(3) in The Bihar Motor Vehicles Rules, 1992 (3)No loudspeaker attached to any of such devices shall be fitted in the driver's cabin in case of a stage carriage or a contract carriage.
