Section 45(2)(b) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Bihar - Subsection

Section 45(2)(b) in The Bihar Motor Vehicles Rules, 1992

(b)The owners of-

(i)tractors intended to be used solely for agricultural operations,

(ii)motor ambulances intended to be used solely for the conveyance of the sick, or injured and other motor vehicles designed and intended to be used exclusively for affording free medical and other relief,

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State of Bihar - Subsection

Section 45(2)(b) in The Bihar Motor Vehicles Rules, 1992