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 214] [Entire Act] State of Bihar - Subsection Section 214(2) in The Bihar Motor Vehicles Rules, 1992 (2)On the parking places and stands so notified under sub-rule (1), no public service vehicle shall be allowed to pick up or set down any passengers.
