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 223] [Entire Act] State of Bihar - Subsection Section 223(b) in The Bihar Motor Vehicles Rules, 1992 (b)if the application is made during the period for which tax is tendered, on the date on which the application is made:
