Legal Document View

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
[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Bihar - Subsection

Section 69(1)(i) in The Bihar Motor Vehicles Rules, 1992

(i)Power to grant or refuse to grant a temporary permit under sub-section (1) of Section 87 and sub-section (7) of Section 88, or a special permit under sub-section (8) of Section 88, and the power to attach conditions or vary the conditions so attached to any such permit.