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 143] [Entire Act] State of Bihar - Subsection Section 143(iii) in The Bihar Motor Vehicles Rules, 1992 (iii)any trailer or semi-trailer used solely for the carriage or indivisible loads of exceptional length or such other loads as cannot be carried on springs.
