Section 118(2)(xviii) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

State of Bihar - Subsection

Section 118(2)(xviii) in The Bihar Motor Vehicles Rules, 1992

(xviii)on demand, being made by the driver or conductor or police officer or officer of the Motor Vehicles Department, when reasonably suspected or contravening any of the provisions of this rule, refuse to give his correct name and address to such driver or conductor, or officer, or

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State of Bihar - Subsection

Section 118(2)(xviii) in The Bihar Motor Vehicles Rules, 1992