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 85] [Entire Act] State of Bihar - Subsection Section 85(3) in The Bihar Motor Vehicles Rules, 1992 (3)Nothing in sub-rule (1) shall apply where the change of the address recorded in the permit is due to a temporary change not intended as to exceed three months in duration.
